SURENDRA YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Sameer Srivastava for the respondent-Railways.

(2.) The petitioner has come up praying for a certiorari to quash the impugned orders i.e. Annexures no. 6,7 and 9 to the writ petition and for a mandamus that the respondents may provide a second opportunity to the petitioner to appear in the Aptitude Test in terms of the Circular dated 30.8.2013.

(3.) The petitioner sought the benefit of appointment on compassionate basis under the LARGESS scheme.