SARVESH AGRAWAL Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) The present appeal is directed against the order passed by a learned Single Judge of this Court dated 26.05.2016 in a writ petition filed by the petitioner, appellant herein.

(2.) The necessary facts to be noticed for disposal of this appeal are that an advertisement bearing no.NGT(PB)59/RR/2013 was published by the National Green Tribunal(NGT) inviting applications for recruitment to the post of PA Stenographer-Grade C/Court Master on 17.04.2013. The appellant made an application on 204.2013 and applied for the post of PA/Court Master(Hindi). He was informed on his registered mobile number to submit documents relating to his present employment with the Government on 03.06.2013. Admittedly, the appellant appeared in the written examination conducted on 08.09.2013.

(3.) The complaint of the appellant is that he was not informed about the outcome of the written examination, which forced him to contact the office of respondent no.2/NGT on telephone on 25.09.201 On 04.10.2013, the appellant was informed that the result had been declared and is available on another web-site. On checking the website, the appellant was shocked to learn that although he had qualified in the written examination, but he was never informed about the date of interview, which led to filing of two representations dated 05.10.2013 and 28.10.201 The appellant admittedly was called for the interview subsequently.