MANOJ SINGH BHANDARI Vs. UNION OF INDIA

JUDGEMENT

(1.) CM APPL. 12182/2024 : Exemption allowed subject to all just exceptions. Application stands disposed of. W.P.(C) 2959/2024 : This petition has been filed by the petitioner with the following prayers:

(2.) In effect, the petitioner is seeking appointment to the post of Constable (Medic). Mr. Nikhil Bhardwaj, learned counsel appearing on behalf of the petitioner has drawn our attention to page 65 of the paper book which is the list of qualified candidates to contend that the petitioner is placed at serial no. 29 of the said list prepared by the respondents, but he has not been appointed to the post in question despite candidates who are placed at serial nos. 23 to 26 who have secured identical marks but younger to petitioner, have been appointed.

(3.) We find that a detailed representation has been made by the petitioner to the respondents on January 12, 2024.