SANJAY Vs. RAMESH KUMAR & ORS

JUDGEMENT

(1.) Ramesh Kumar, the respondent No.1 in the two appeals, was the writ petitioner of WP(C) 5865/2012. Union of India and the Veterinary Council of India were impleaded as respondents No.1 and 2 in the writ petition. Sanjay, the appellant of LPA No.705/2013 was impleaded as respondent No.3.

(2.) Issue related to respondent No.3 being appointed as a Peon with the Veterinary Council of India.

(3.) Case of Ramesh Kumar pleaded in the writ petition was that neither the advertisement nor the applicable service rules permitted any weightage of marks to be given for experience while selecting the eligible candidates as a Peon by the Veterinary Council of India. As per him, the applicable advertisement simply stipulated the essential qualification to be a 10th pass from a recognized Board.