SHILPA KUMARI Vs. OIL INDIA LTD.

JUDGEMENT

(1.) Heard Mr. R.C. Borpatra Gohain, learned Senior Counsel for the petitioner. Also heard Mr. S.N. Sarma, learned Senior Counsel for Oil India Limited.

(2.) The petitioner's case in brief is that pursuant to an Advertisement dtd. 29/11/2018, issued by the Oil India Limited, for recruitment to the post of Superintending Medical Officer (Gynaecology), the petitioner applied for the said post. The marks allotted in the selection process, as reflected in the Advertisement dtd. 29/11/2018 were as follows :

(3.) The petitioner took part in the Written Test on 17/3/2019 and secured 51 marks in the Written Test. The Personal Interview was held on 7/6/2019 and the petitioner secured 5 marks in the interview. No Group Discussion was held by the respondents. The petitioner thereafter undertook the Pre-Employment Medical Examination (PEME) on 10/6/2019 in terms of the extract of Clause - B of the Advertisement dtd. 29/11/2018, which states as follows :