SEPOY GOVIND RAM SAINI Vs. UNION OF INDIA

JUDGEMENT

(1.) INSTANT petition has been filed by petitioner for denial of his fair consideration while making limited Departmental Competitive Examination for the post of Sub-Inspector GD.

(2.) PETITIONER, however, participated in the selection process, but remained unsuccessful. Along with reply, respondents have placed on record document Ann. 4 that petitioner failed to score minimum qualifying marks in the interview as prescribed in their Standing Order No. 7/2000 and accordingly, he was declared failed. No counter has been filed by the petitioner. As such, once he failed to score minimum qualifying marks, no relief can be granted to him. However, it has been informed to this court that in the subsequent selection process initiated by the respondents, petitioner has been selected and promoted on the post of Deputy Inspector GD.

(3.) THIS court finds no substance in the instant petition, the same stands dismissed.