ROHIT KUMAR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) A mandamus is sought to third respondent to evaluate petitioner's OMR Sheet and to appoint him on the post of Optical Worker if he has qualified. In pursuance of Advertisement (Annexure P-1) petitioner had applied for the post of Optical Worker and as per the List of Candidature Cancelled (Annexure P-6), petitioner's Answer-sheet was not evaluated due to "MISSING QP SERIES".

(2.) Learned counsel for petitioner submits that it was due to inadvertence that the Question Paper Series was not mentioned by petitioner on his Answer-sheet and on account of this inadvertent error, petitioner ought not to suffer. To submit so, reliance is placed upon decision of a Division Bench of this Court in Union of India and Ors. v. Sumit Kumar,2017 SCCOnline 10138 (Del) .

(3.) Learned counsel for respondents submits that the list of disqualified candidates (Annexure P-6) was made public way back in September, 2017 and so, this petition deserves to be dismissed on the ground of delay and laches. It is pointed out by learned counsel for respondents that it was made clear in the OMR Sheet that if any details of question booklet series, etc., are not filled up by the candidates, then the Answer-sheets would not be evaluated under any circumstances.