UNION OF INDIA Vs. SURAJ KUMAR

JUDGEMENT

(1.) THE Union of India has challenged the order of the Tribunal dated 10 July, 2000.

(2.) THE Tribunal examined the matter of the claim of Suraj Kumar to be appointed as a coach attendant after he had repeatedly appeared in examinations but was declared unsuccessful and yet on some occasions was terminated from appearing in the examination.

(3.) THIS writ petition is misconceived and is, accordingly, dismissed.