LAWS(HPH)-2020-1-36

GAURAV MAHAJAN Vs. UNION OF INDIA

Decided On January 06, 2020
Gaurav Mahajan Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) In the present petition, challenge has been made to decision of canceling of recruitment process undertaken by the respondents to the post of Computer Programmer in Cantonment Board Dalhousie, District Chamba H.P. conveyed vide communication dated 15.10.2012 (Annexure P-6 colly) directed to Chief Executive Officer of Dalhousie Cantonment by Director Defence Estates, Western Command.

(2.) Petitioner is amongst 27 candidates, who had applied to the post in response to advertisement issued by the Chief Executive Officer, Dalhousie Cantonment published in newspapers, i.e. Employment News, Punjab Kesari and Amar Uzala (Annexure P-1 Colly).

(3.) Out of 27 candidates only 19 had appeared in the written test, wherefrom on the performance in the written test three candidates, including the petitioner, were shortlisted for personal interview conducted on 3 rd October, 2011. Maximum age limit, prescribed for appointment to the post, was 25 years whereas, all shortlisted candidates were over aged.