UMESH THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner asserts his claim to the post of Assistant Sub Inspector (Pharmacist) on the ground that the sole candidate in the merit list did not join the post in question, therefore, petitioner having been placed in the 'extended list' deserved to be offered appointment on the said post.

(2.) Facts:-

(3.) Contentions:-