NAVEET KUMAR TIWARI Vs. UOI

JUDGEMENT

(1.) PERTAINING to the same process of recruitment for employment to the post of CT/driver under the General Category, claim of Rakesh Kumar Mishra, the writ petitioner of WP (C)No. 6733/2008, was decided vide order dated 05. 11. 2008 passed by a co-ordinate Division Bench of this court. The order reads as under:-

(2.) MR. NAVEET Kumar Tiwari, the writ petitioner of WP (C)No. 7053/2009 i. e. the instant petition has a similar problem.

(3.) HE responded to the advertisement in question and applied for being appointed to the post of a CT/driver in the General category.