TANUSREE BARUA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal has been preferred against the order dtd. 8/9/2021 passed by a learned Single Bench in W.P.A 11234 of 2021 whereby the writ petition filed by the appellant Tanusree Barua has been dismissed.

(2.) The facts which led the filing of the writ petition may be summarised as under:-

(3.) The aforesaid notification did not mention about "cut off marks" either before or after holding the written as well as trade test, nor any information was provided about the procedure to be followed in case of a tie of marks of the candidates. Besides, the authorities did not reserve any right to include any additional criteria after the commencement of the selection process.