DINESH KUMAR Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) The candidature of the petitioner, who stood first in the merit list, in the selection, for the post of Management Trainee (Technical) in the Central Warehousing Corporation (hereinafter referred to as "CWC" Respondent No. 2 herein), was cancelled vide order dated 30th September, 2015, which read thus :

(2.) The petitioner, in this writ petition, seeks quashing of the said order and, consequently his appointment as Management Trainee (Technical), with effect from the date when others selected in the same selection, were so appointed.

(3.) The facts are brief.