GUNJAN MUKHERJEE Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this writ application the petitioner has prayed for issuance of an appropriate writ directing the respondents to forthwith take written examination of the petitioner in the branch of Civil Engineering after declaring that the examination held by the respondents for recruitment is illegal, arbitrary and mala fide. Further declaration has been sought for to the effect that the action of the concerned respondent in giving the question paper of Mechanical Engineering to the petitioner in the written examination was mala fide.

(2.) PETITIONER 'scase is that he is a graduate in Engineering having passed Bachelor of Engineering examination with Civil Engineering in first class in the year, 1998. The petitioner has a good academic background with 80.5% marks in matriculation examination and 80.5% in Intermediate Science examination. In the year 1998 an advertisement was published in the Employment News in the month of July 1998 regarding recruitment in the vacant post of group IV

(3.) I have heard Mr. Ram Balak Mahto, learned Sr, counsel appearing on behalf of the petitioner and Mr. A.K.Trivedi, learned S.C.C.G.