VIKAS MALIK Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This order shall govern disposal of batch of writ petitions, viz., W.P.Nos.19665, 19666, 19667, 19669 and 19763 of 2017. As similar controversy involved in all these writ petitions, they are heard heard analogously and disposed of by this common order.

(2.) On notice, the respondents No.1 and 2 have filed counter-affidavit opposing the admission of the writ petition. The respondent No.3 has also filed counter-affidavit with the contention that no relief since has been sought against it, it is not necessary party. However, it has no objection if the recruiting agency, i.e., respondents No.3 and 4 adopts higher standards and qualifications in addition to the minimum qualification notified by the respondent No.3 as long as there is availability of the courses and applicants in the country, as the case may be. Respondent No.4 in its separate counter-affidavit has also sought dismissal of the writ petition.

(3.) Respondents No.1 and 2 inter alia contend that;