ALOK THAKAR Vs. AIIMS

JUDGEMENT

(1.) By the present judgment and order CM 4786/2006 in WP(C) No.3834/2003 as well as WP(C) No.8792/2004 are being disposed of.

(2.) As would unfold from the facts noted herein CM 4786/2006 as well as WP(C) 8792/2004 are result of an error committed by AIIMS while compiling in a tabular form, grades awarded to different candidates who appeared for an interview for selection to the post of Assistant Professor of Otolaryngology (ENT).

(3.) By and under CM 4786/2004 it is prayed that in the judgment and order dated 12th February, 2004 necessary corrections be made in respect of the grades awarded to the candidates as also the presence of the members of the selection committee.