SHANNU BAGHEL Vs. UNION OF INDIA

JUDGEMENT

(1.) The proceedings of this writ petition under Article 226 of the Constitution of India has been instituted by an advocate practicing before this Court taking exception to the notification issued by the National Highways Authorities of India (hereinafter referred to as "the NHAI") on 11/8/2025 for engagement of Young Professional (Legal) on contract basis insofar as the said notification prescribes the recruitment criteria "on the basis of merit in CLAT (PG) score - 2022 onward"

(2.) Heard learned counsel for the parties and perused the record available before us on this writ petition.

(3.) It has been argued on behalf of the petitioner that the impugned notification violates Article 14 and 16 of the Constitution of India, stating the reason that selection based only on CLAT (P G) -2022 score is arbitrary and excludes equal or more meritorious law graduates who appear for law entrance examinations for pursuing their post-graduate law courses.