(1.) The present petition under Article 226 read with 227 of the Constitution of India has been filed by the petitioner seeking issuance of a Writ of Mandamus or direction to set aside and quash the order dtd. 25/7/2018 passed by the learned Central Administrative Tribunal, New Delhi (the 'Tribunal') in OA No.2662/2017.
(2.) The petitioner, in the present petition, has averred that the respondent- Indian Space Research Organisation ('ISRO'), vide Notification dtd. 4/10/2016 invited applications for two posts of Administrative Officer under SC/ST Category. The selection process comprised of two parts, i.e. written test and interview. The petitioner applied for it under SC Category.
(3.) According to petitioner, five candidates were allowed to participate in the interview on the basis of their performance in written test. The final select list was issued on 16/5/2017 whereby petitioner's name was not included. Petitioner by way of application dtd. 19/5/2017 under Right to Information Act, 2005, sought details of marks of candidates who were invited for interview for the post of Administrative Officer. The petitioner claimed that in the reply to the aforesaid application under RTI Act, the respondent No.1-Department of Space indicated that he had secured highest in the written examination and in aggregate in the interview.
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