SANDEEP KAMBOJ Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitutioon of India is setting aside of advertisement dtd. 17/12/2012 (Annexure P-1) and appointment of respondent No.5 to the post of Assistant Store Keeper.

(2.) The petitioner pursuant to the advertisement dtd. 17/12/2012 applied for the post of Assistant Store Keeper. The respondent conducted written test whhich was followed by interview and viva-voce. Respondent No.5 came to be selected. The petitioner claims thatt he was more meritorious, thus, he should havee been selected.

(3.) Mr. Vishal Gupta, Advocate subbmits that respondent No.5 was appointed in 2013 and since then he is workinng with respondent-organization. The petition needs to be dismissed in view off five Judge Bench judgment of Supreme Courrt in Sivanandan C.T. and Others v. High Court of Kerala and Others, 2023 SCC OnLine SC 994.