HARISH CHANDER Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition under Articles 226 arid 227 of the Constitution, the petitioner prays for a writ of mandamus or any other appropriate writ, order, or direction quashing the selection made by the respondents, as well as quashing the panel announced by respondent No. 2 in his letter No. 754E 20 II (Trip) (Eiac), dated the 7th July, 1965

(2.) The impugned selection was made for the posts of Reservation Supervisors. The petitioner is impugning the selection on various grounds, namely

(3.) The respondents denied all the allegations made by the petitioner. According to them, the selection was made is accordance with the rules. Their case is that the petitioner is not entitled to maintain this petition as he is not an aggrieved person It is said on their behalf that the petitioner did not obtain the minimum marks prescribed for being eligible to be considered for selection. Therefore any irregularity in the selection could not affect his interest. Consequently, he cannot be considered as an aggrieved person entitled to seek any relief from this Court The allegation of mala fides is denied