LAWS(DLH)-2016-5-188

JAYSHREYESH KAUSHIK Vs. UNION OF INDIA & ANR.

Decided On May 03, 2016
Jayshreyesh Kaushik Appellant
V/S
Union Of India And Anr. Respondents

JUDGEMENT

(1.) C.M. Appl. No.16147/2016 Exemption allowed subject to all just exceptions. The application stands disposed of. W.P. (C) No.3796/2016. By way of present petition, the petitioner seeks direction against the respondents to consider his candidature for appointment as Scientist I.E. Junior Research Fellowship (JRF) in Indira Gandhi Centre for Atomic Research, Kalpakkam, Tamil Nadu.

(2.) The respondent No.2, Indira Gandhi Centre for Atomic Research, Kalpakkam, Tamil Nadu, published an advertisement for Junior Research Fellowships in various disciplines and invited applications from the interested candidates. The petitioner also applied for category ,,D as given in Clause -4 of the advertisement/ information brochure issued by the respondent No.2.

(3.) The candidates were to be selected through the written test, which were to be held at four Centres i.e. Chennai, Kolkata, Bhubneshwar and Hyderabad. The petitioner appeared at the Kolkata examination centre and obtained 95 marks out of 400.