LAWS(MAD)-2019-7-290

R.K.JEEVA BHARATHI Vs. UNION OF INDIA

Decided On July 05, 2019
R.K.Jeeva Bharathi Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the second respondent to declare the results for the petitioner Roll No.2920104206 with Registration No. 1411587967 for online, the main exam held on 31.10.2015, for the common recruitment process for recruitment of Probationary Officer/Management Trainee (CWE PO/MT - V) and further direct the second respondent to add the petitioner's name in the interview list in case of obtaining pass mark in the online main exam.

(2.) The grievance of the writ petitioner is that he participated in the recruitment process for appointment to the post of Probationary Officer / Management Trainee. Though the writ petitioner was successfully in the written examination, he was not selected. Thus, the writ petitioner is constrained to move the present writ petition.

(3.) The petitioner narrated the manner in which he participated in the process of selection and states that the petitioner is entitled for appointment to the post of Probationary Officer/ Management Trainee.