Ajay Kumar And Ors vs Union Of India And Anr on 10 May, 2022

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Delhi High Court - Orders

Ajay Kumar And Ors vs Union Of India And Anr on 10 May, 2022

Bench: V. Kameswar Rao

                              $~70
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +    W.P.(C) 7275/2022, CM APPLs. 22291/2022 & 22292/2022
                                   AJAY KUMAR AND ORS
                                                                                    ..... Petitioner
                                                    Through: Mr. Sulaiman Mohd. Khan, Ms. Taiba
                                                              Khan and Mr. Akshay Yadav, Advs.

                                                       versus

                                    UNION OF INDIA AND ANR
                                                                                       ..... Respondent
                                                       Through:     Mr. Adit Khorana, Adv. with
                                                                    Mr. Abhishek Khanna, Adv. for R-1
                                                                    &2

                                    CORAM:
                                    HON'BLE MR. JUSTICE V. KAMESWAR RAO
                                                 ORDER

% 10.05.2022 CM APPL. 22292/2022 Allowed, subject to just exceptions.

Application disposed of.

W.P.(C) 7275/2022, CM APPL. 22291/2022

1. This petition has been filed by the petitioner with the following prayers:-

"It is most respectfully prayed before this Hon‟ble court:-

i) To issues a suitable Writ, Order or directions for conducting an Inquiry/Investigation in the Selection process for the post of Scientist-B.

ii) To issue a suitable Writ, Order or directions the Respondent No.2 to cancel the interview process and conduct a fresh interview against in a transparent manner.

Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:17.05.2022 10:58:20

iii) To issue a suitable Writ, Order or directions directing the Respondent No.2 to specify the criteria for the selection process in the Interview.

iv) To issue a suitable Writ, Order or directions direcint the Respodnent to replace the weightage criteria of the online test and interview from 80:20 to 85:15 i.e. 85% for online test and 15% for the interview and thereafter finalize the selection.

AND

v) Pass such other order(s) or direction(s) as this Hon‟ble Court may deem fit and proper in the facts and circumstances of the case and in favour of the petitioner."

2. The grievance of the petitioners is primarily their non-selection to the post of Scientist-B. One of the submissions of the learned counsel for the petitioners is, though the petitioners have secured more than 80% marks in the written test, they have been ousted in the interview process, by awarding less than 10 marks.

3. As against them, the selectees though have secured much less marks in the written examination, they have been given marks as high as 19.5 out of 20, which according to him appears to be arbitrary.

4. Notice, counsel as above accepts notice for respondent Nos.1 and 2. The counsel for respondents shall produce on the next date of hearing the complete record of the Interview Committee.

5. Renotify on May 13, 2022.

V. KAMESWAR RAO, J MAY 10, 2022/ds Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:17.05.2022 10:58:20

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Delhi High Court - Orders