PRAMOD KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Ministry of Railways issued an advertisement, published in the Employment News 14 -20 November, 2009 inviting applications for appointment by direct recruitment to the post of Inspector (Prosecution) and Sub -Inspector (Prosecution). Of the 58 vacancies notified for the post of Inspector (Prosecution), 6 were shown as reserved for ex -servicemen. Of the 7 vacancies notified for the post of Sub -Inspector (Prosecution), 1 was shown as reserved for ex -servicemen.

(2.) THE only concession shown towards ex -servicemen in the advertisement was the relaxation in age as per orders issued by the Government of India from time to time. It was indicated in the advertisement that the eligible candidates would be subjected to a written test of 180 marks followed by a viva -voce having 20 marks. The petitioner took the written test and duly appeared in the viva -voce.

(3.) AS per standing order No.89, dated June 12, 2009, 60% was the specified qualifying marks for all candidates other than those belonging to the Scheduled Castes and Scheduled Tribes; for whom the qualifying marks prescribed was 50%.