ABHISHEK VERMA Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Petitioner had applied for the post of Public Relation Officer (PRO) on 25th February, 2017 while claiming to be a graduate with Masters in Business Administration in Marketing with specialization in Advertisement. Petitioner had appeared in the interview for the post of PRO on 5th June, 2017 and thereafter, the merit list was displayed on 8th June, 2017, in which name of petitioner was at serial No.2.

(2.) Learned counsel for contesting respondent has drawn the attention of this court to Annexure R-1 filed with counter affidavit to show that the candidates short listed for the interview did not have the name of petitioner but lateron, petitioner was called for interview.

(3.) Petitioner's counsel submits that it had so happened because some documents were not submitted and lateron they were submitted.