UNION OF INDIA Vs. RAJNISH KUMAR

JUDGEMENT

(1.) THE Tribunal while allowing the application of the respondent No.1 herein has pointed out the basic errors in the question paper in the following terms:

(2.) LEARNED counsel for the petitioners could not point out as to how the Tribunal was wrong in pointing out the errors, as mentioned in para- 7 above. In fact, the question paper is also annexed as Annexure A-1 to the Original Application and perusal thereof clearly supports the conclusion drawn by the Tribunal.