SNEH SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm APPL. 33730/2019 (Exemption)

(2.) Brief facts of the case are that in the year 2017, the respondent no.2 had floated the vacancies for the job of CHSLE i.e. Combined Higher Secondary Level Examination, 2017, and the petitioner being qualified and eligible applied for the same. She was issued admit card/roll number slip bearing no. 2201214481, Ticket no. 1002932, with examination center which was held on l7.03.2018. The petitioner passed the Tier-1 examination with good marks i.e. 159 out of 200.

(3.) That after passing the aforesaid examination, the Tier-2 examination was held on 15.07.2018 and in this examination also, the petitioner attempted well and she was confident of passing the examination with good marks. The result was declared late i.e. on 10.05.2019, in which a remark has been made by the respondent no.2 by showing "Rej" i.e. form rejected with the roll number of the petitioner.