SHIVANI GEHLOT Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard on the question of admission and interim relief.

(2.) This writ petition has been filed by the petitioner seeking a direction to the respondent no.2 to accept the candidature of the petitioner for the appointment on the post of Junior Executive (Electronics).

(3.) Learned counsel appearing for the petitioner submits that the petitioner is final semester student of Bachelor of Electronics and Communication Engineering and therefore she should be allowed to participate in the selection process by submitting the application form. He further submits that by the time the stage of the verification of the documents will come, the petitioner would clear the necessary examination and would submit the graduation degree. He also submits that in the similar circumstances the petitioner has been permitted to apply in pursuant to the Advertisement Annexure P-4 issued by the NTPC.