JYOTSNA MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS matter has been heard at length at the admission stage.

(2.) IN this writ petition the petitioner has prayed for publishing the result of the written test and the interview conducted by the Nehru Yuva Kendra Sangthan (hereinafter referred to as the said organisation) on 7th November, 1997. According to the petitioner such interview and the written test were held for appointment to the post of Youth Co -ordinator in the said organisation.

(3.) THEREAFTER , the petitioner made several enquiries from respondent no.2 about the result of the written test and the interview held on 7th November, 1997, but she could not get any satisfactory reply. The petitioner 's further case is that on 27th August, 1998 she sent a letter to the Director, Nehru Yuva Sangthan Kendra, New Delhi requesting her to furnish the merit list prepared by the Sangathan on the basis of the interview held on 7th November, 1997 for the post of Youth Co -ordinator, but till today the petitioner has not received any reply from respondent no.2. Therefore, she has filed this writ petition, inter alia, contending that she has a fundamental right to know the result of the written test and the interview and she wants a direction upon the respondent to appoint her on the post of youth co -ordinator in case her name appears in the merit list.