MANMOHAN BAJPAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Amrendra Nath Tripathi, learned counsel for the petitioner and Mr. S.B. Pandey, learned Assistant

(2.) Solicitor General of India for the respondent nos. 1 & 2 as well as Mr. Kaushik Chatterji, learned counsel for the respondent no. 3.

(3.) Pursuant to the Advertisement No.21/2014, twenty three posts of Senior Administrative Officers Grade-II in Defence Research & Development Organization (DRDO), Ministry of Defence were advertised. Subsequently by means of corrigendum, one vacancy of Scheduled Caste was reduced and thus, twenty two posts remained for selection. The petitioner had applied under the General category quota and one Mr. Rajeev Vedram Singh, who belongs to Scheduled Caste category, had also applied pursuant to the said advertisement. The petitioner as well as Mr. Rajeev Vedram Singh both are physically handicapped candidates. The petitioner has raised the dispute over the selection of Mr. Rajeev Vedram Singh on the ground that though he has secured more marks than Mr. Rajeev Vedram Singh in written test and interview but he could not be selected.