ANURAG RAWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner impugns the selection lists for Army/navy and for Airforce and for Naval academy on the ground that the merit ranking of the petitioners and some other candidates in Air force merit list is different than the merit ranking in Army/navy though the candidates had appeared before the same selection Board. The counsel contended that in Airforce merit list, Anurag mathur was below Mr. Vivek Bhaskar, however, in the merit list of Army/navy, Mr. Vivek Bhaskar has been placed below anurag Mathur.

(2.) LEARNED counsel for UPSC, appearing on advance notice, contends that there was an additional test for Airforce, which is Pilot Aptitude Battery Test and on account of performance in the said test, the merit has to be different and merit for Army/navy can change.

(3.) LEARNED counsel for the petitioner also admits that an additional test for pilot Aptitude Battery Test was taken for selection to the Airforce. Since, there is an additional test, Pilot Aptitude Battery Test, for the selection to the Airforce , different performance in the Pilot Aptitude Battery Test will/can result into different merit for Army/navyand for Air force. Consequently, the grievance of the petitioner is without any basis and on the said allegations the merit lists cannot be disallowed.