NARENDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners by way of this writ petition has prayed as under:-

(2.) Learned counsel for the petitioners submits that the earlier directions issued vide the Office Memorandum in 2015 and 2016 did not require to count the marks obtained in Trade Test for the purpose of selection for the post of Constable (Driver). Learned counsel submits that the Interview and the Physical Test were only of qualifying nature earlier and assessment could not be done on the basis of such test.

(3.) I have considered the submissions.