GORA CHAND SETH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed for the issuance of direction upon the State-respondent to issue appointment letter in favour of the petitioner to be appointed as Multi Tasking (Non Technical) Staff, who was qualified in paper I and II but not recommended for such appointment.

(2.) The case in brief in this writ petition is that in terms of advertisement published for selection of appointment as Multi Tasking (Non Technical) Staff, the petitioner has made application in VH Category and accordingly an Admission Certificate was issued in his favour to appear in paper I examination on 23.02.2014. Accordingly, he has appeared in the said examination. The result was published and the person under VH Category, who has secured 88.25 marks, has been declared successful candidates. Since the petitioner has qualified in paper I and therefore, Admission Certificate was issued in his favour to appear in paper II examination on 17.08.14. After preparation of the selection list, the petitioner's name stands at serial no. 49.

(3.) It is the case of petitioner that under VH Category he has secured 95.50 marks, whereas Sourav Kumar Ojha, whose name figured at serial no. 16 under VH Category has got 88.25 marks, but even though his marks is less than the marks obtained by the petitioner under the aforesaid category, he is found to be successful and accordingly the writ petition has been filed.