DHANRAJ GOYAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner herein, is before this Court, inter-alia, seeks issuance of appropriate writ, order and / or direction commanding the respondents to accord him appointment on the post of Technical Helper-III, pursuant to advertisement dtd. 4/2/2022 (Annex.1) with all consequential benefits.

(2.) Brief facts first. Jaipur Vidyut Vitran Nigam Limited (JVVNL) issued an advertisement dtd. 4/2/2022, inviting applications for the recruitment of Technical Helper-III in both TSP and Non-TSP areas. The petitioner, being fully eligible, applied for the same. In the online written examination, petitioner secured 82.0000 marks, which were subsequently normalized to 80.36679 marks.

(3.) Relevant stand taken by the respondents in their reply is as follows:-