J. LAXMAIAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel appearing for respondents 2 to 4 and learned counsel appearing for respondent No.5.

(2.) This petition is filed by the petitioner to issue any appropriate writ, order or direction preferably a Writ of Mandamus, declaring the action of the respondent corporation in selecting the 5th respondent to the post of Welder pursuant to notification No.3/2011 in spite of securing lesser marks than the petitioner as being illegal, arbitrary and violative of Article 14 and 16 of the Constitution of India and consequently set aside the selection of the 5th respondent by calling for the records relating to the selection process of the Welders in the said notification and appoint the petitioner in the place of the 5th respondent.

(3.) The case of the petitioner, in brief, is as follows: