KAM MINTHANG HILSIAM Vs. UNION OF INDIA AND ORS ; STAFF SELECTION COMMISSION; REGIONAL DIRECTOR, STAFF SELECTION COMMISSION; FOOD CORPORATION OF INDIA

JUDGEMENT

(1.) Heard Mr. B. Bhattacharjee, learned counsel for the petitioner as well as Mr. V.K. Jindal, learned Sr. counsel for the CBI, Shillong, Mr. R. Debnath, learned CGC and Ms. B. Deb, learned counsel for the FCI.

(2.) This instant writ petition is directed against the memorandum dated 18.02.2013 at Annexure-11 Page 77 of the writ petition and memorandum dated 24.05.2013 at Annexure-13 Page 79 of the writ petition.

(3.) The petitioner's case in a nutshell is that: