SUNIL KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri J.P. Singh, learned counsel assisted by Shri Dhirendra Singh, learned counsel for the petitioner and Shri Santosh Kumar Mishra, learned counsel for the respondents No. 2 to 6.

(2.) The petitioner has assailed the impugned order/notice dtd. 13/12/2021 and the impugned order dtd. 31/12/2021 issued by the respondent No. 6, whereby his candidature of appointment has been invalidated on the footing that he does not possess work experience as advertisement No. 1/2019- FCI Category-III.

(3.) The respondent-corporation initiated recruitment process for appointment to various posts including AG-II (Hindi) by publishing an advertisement on 23/2/2019.