RAJ KUMAR JHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) On a hyper technicality, for a typographical mistake in the affidavit which had been filed along with the application form, the petitioner's application stood rejected and he was not called for the interview. The mistake in the so-called affidavit is the word 'Karayalay' instead of 'Nayayalya'. Petitioner had to make a declaration that he has not been convicted or no criminal case is pending against him in any court (Nayayalya) but in the format the word ' Karayalay' got typed instead of 'Nayayalya'. This omission on behalf of the petitioner is fatal for him because he has been ousted from the zone of consideration as the Company found his application not in the right format and therefore rejected.

(3.) Learned counsel for the petitioner submits that when he got the information of rejection of his application on 15.9.2009 he immediately filed another affidavit with the said correction but the respondents refused to accept it and the interview for selection was held sometime in the month of October, 2009 without him.