AMIT CHHIKARA Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) With the consent of learned counsel for the parties, this writ petition is being taken up and disposed of at the admission stage itself, as it involves a very short issue.

(2.) On 29th October, 2011, the Staff Selection Commission (hereinafter referred to as "the SSC") issued an advertisement, for recruitment of Assistant Grade III in the Food Corporation of India (FCI) to be filled by examination.

(3.) The petitioner appeared in the said examination, and was declared qualified on 18th August, 2012.