JAS RAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner, who claims to be a resident of House No. 6, Police Colony, Mani Majra, Union Territory of Chandigarh, has come up with a prayer to command the respondents to prepare the selection list on merits for the general category and to include his name in the selection list.

(2.) His case is as follows :-

(3.) The respondents in their written statement assert as follow :-