SURINDER KUMAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) C.M. No. 12498 of 2015 Heard.

(2.) It was contended by the 2nd respondent that based on a complaint received as against the petitioner that he lacked essential qualification/eligibility criteria, it was decided to keep the DPC recommendation in a sealed cover and to initiate an enquiry as against him qua his eligibility.

(3.) Heard the submissions made on either side.