KAILASH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri Rajesh Kesarwani for the respondent no. 1.

(2.) Learned counsel for the petitioners contends that the petitioners are in possession of a higher teaching experience and therefore the same should not be made a ground for rejection in view of the provisions contained in the brochure.

(3.) Having heard learned counsel for the petitioners, the eligibility criteria on which the present dispute has arisen is extracted herein under:-