RADHESHYAM KUMAR Vs. CHAIRMAN-CUM-MANAGING DIRECTOR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel appearing on behalf of the Respondent-Life Insurance Corporation of India. Present writ application has been filed seeking quashing of the final result of candidates short-listed for pre-medical test and thereafter, for appointment to the post of Assistant Administrative Officer Life Insurance Corporation of India (hereinafter referred to as the "Corporation") mainly on the ground that no minimum qualifying marks for interview was prescribed at the time of advertisement whereas final selection list has been prepared fixing such minimum qualifying marks for interview.

(2.) Facts are not in dispute.

(3.) The Life Insurance Corporation of India uploaded an advertisement on its website in the month of February, 2013 inviting applications from eligible candidates for payment to the posts of Assistant Administrative Officer in the Corporation. Out of 750 vacancies, 114, 56, 201 seats respectively were declared reserved for Scheduled Caste and Scheduled Tribe and other backward class categories candidates whereas the rest vacancies were left open as unreserved seats. The said advertisement has been brought on record as Annexure-1 to the writ application. Petitioners No. 1, 3 and 4 had applied against OBC seats whereas petitioner No. 2 had applied against SC seats.