JASVIR SINGH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The petitioner has preferred the present writ petition under Article 226 of the Constitution of India to assail the order dated 30.01.2014 passed by the Central Administrative Tribunal (for short, 'the Tribunal') in O.A. No. 3923/2012, whereby the said original application has been dismissed.

(2.) The petitioner had appeared in the written examination conducted by the respondents for the post of Finance and Accounts Officer Grade I in ICAR, as a general candidate, on 22.05.2011. He was short listed for interview, in which he appeared on 22.08.2011. The result of the selection process was declared on 23.09.2011. However, the petitioner did not figure amongst the successful candidates. The petitioner states that he made inquiries by resort to the Right to Information Act and was shown his answer book. He claims that the first supplementary answer book used by him had not been marked. He claims that in the said supplementary answer book he had correctly answered questions aggregating to 18 marks. He further claims that his second supplementary answer book in which he allegedly answered questions carrying 42 marks, was missing. The petitioner claimed that this was the sole reason why he could not be selected.

(3.) Consequently, the petitioner preferred the aforesaid original application. He claimed that his second supplementary answer book had been intentionally and deliberately removed by the respondent. He alleged discrimination and victimization by the respondent.