RAM KISHORE SAHU Vs. HINDUSTAN AERONAUTICS LTD

JUDGEMENT

(1.) Heard Sri Sanjay Mishra learned Counsel for. the petitioner as well as Ms. Bharti Sapru learned Counsel for the respondents Hindustan Aeronautices Ltd., Kanpur in short called 'HAL'.

(2.) With the consent of the parties, this case is being heard and decided in view of Second Proviso to Rule 2 of Chapter XXII of the Allahabad High Court Rules, 1952.

(3.) In this petition prayer has been made for quashing the written tests held for the selection to the post of Fitter on 10.7.1999 and 14.7.1999 by the respondent No. 1 i.e. the General Manager, 'HAL'.