ARUN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Hemant Kumar Karn, learned Advocate for the petitioner and Mr. S.D. Sanjay, learned Additional Solicitor General for the Union of India.

(2.) The petitioner has challenged the order dated 12.12.2018 passed by the Tribunal rejecting the prayer of the petitioner as also the order dated 21.01.2019, whereby the review of the order dated 12.12.2018 referred to above has been refused.

(3.) The petitioner claims to have obtained same marks as that of the private-respondent no. 7 while participating in the selection process for the post of Gramin Dak Sevak. The tie was broken by counting marks of the extra papers in Madhyama examination in which it was found that the privaterespondent no. 7 has more percentage than the petitioner. As such, the appointment letter was given to private-respondent no. 7.