SANTOSH KUMAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THE present Original Application is preferred by the applicant u/s. 19 of the AT Act with the following reliefs: -

(2.) THE brief facts of the case are that in pursuance of an advertisement/notification for filling up the post of Guard Passenger, the applicant appeared in the examination but in the final result, his name could not find place whereas number of juniors who have secured lesser marks were given appointment whereas the applicant has been deprived of giving appointment. It is also indicated by the applicant that the applicant belongs to reserved category and his representation in regard to discrepancy in the selection was also not properly examined and the respondents have passed the impugned order in 2009 rejecting the claim of the applicant.

(3.) ON behalf of the applicant, Rejoinder is filed which is taken on record and through which the applicant mostly reiterated the averments made in the O.A. and denied the contents of the counter reply. Apart from this, the learned counsel for the applicant has also filed tabulation sheet obtained through Right to Information Act and has indicated that the applicant secured 58 marks whereas the persons who have secured lesser marks are given appointment. This fact however, denied by the respondents.