AIRPORTS AUTHORITY OF INDIA Vs. VIKAS SINGH

JUDGEMENT

(1.) A writ petition was filed by Vikas Singh, Manish Sava, Mahesh Kumar Meena, Shalia Garg and Jitender Kumar Belwanshi being W.P.(C) No.5767/2011 inter -alia praying for a writ of certiorari seeking quashing of the selection list of July 2011 issued by the Airport Authority of India (in short AAI) herein selecting only 75 candidates for the post of Manager (Electronics) as against 112 post advertised in various categories which resulted in the exclusion of the petitioners from appointment to the post of Manager (Electronics). W.P.(C) No.5767/2011 was followed by another writ petition being W.P.(C) No.3216/2012 filed by Mahender Kumar Arya, Kapil Meena, Sunil Kumar Yadav, Abhishek Chaudhary, Pradeep Kumar Pradhan and Pankaj Kumar, Swaran Kumar praying the same relief.

(2.) IN the Counter affidavit AAI stated that out of the 317 candidates called for interview only 210 candidates appeared out of which 14 candidates did not submit certain essential documents in support of their claims within the stipulated period hence the eligible candidates for selection available were 196. It was stated that keeping in view the nature of the work, availability of candidates and cut -off percentage in the previous recruitment for the same post which was much higher than the present, the management of the answering respondent decided that the cut -off percentage would be 55 for General category, which would be a sum aggregate of their marks obtained in their written examination and interview and for the reserved category the cut -off percentage was fixed as 50%. Since no candidate was available in ST category with an aggregate of 50% marks one candidate in the PWD category qualified, 9 in SC category, 19 in OBC category including 1 PWD and 47 candidates in the General category; thus 75 candidates were selected.

(3.) THE learned Single Judge vide order dated February 22, 2013 directed the AAI to file an additional affidavit giving details on the following issues: