Ankit Kumar Tiwari vs Union Of India ( Thr. Secretary ) ... on 28 March, 2024

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Bombay High Court

Ankit Kumar Tiwari vs Union Of India ( Thr. Secretary ) ... on 28 March, 2024

Bench: G. S. Kulkarni

    2024:BHC-AS:15435-DB                                                              905-WP-4259-2024.DOC


           S.R.JOSHI

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     APPELLATE SIDE CIVIL JURISDICTION

                                             WRIT PETITION NO.4259 OF 2024

                       Ankit Kumar Tiwari                                            ... Petitioner

                                              Versus
                       Union of India
                       & Others                                                      ...Respondents


                       Mr. Angsuman Ojha, for the Petitioner.
                       Mr. Rui Rodrigues with Mr. Sagar Ambedkar and Mr. Dhanshree Bhate,
                       for Respondent Nos. 1 to 3.
                                           _______________________
          Digitally
          signed by
          SMITA
                                        CORAM:         G. S. KULKARNI &
SMITA     RAJNIKANT
RAJNIKANT JOSHI
JOSHI     Date:
                                                       FIRDOSH P. POONIWALLA, JJ.

2024.04.02 16:11:25 DATED: 28th MARCH, 2024 +0530 _______________________ P.C. We heard learned Counsel for the parties.

2 Mr. Rui Rodrigues, learned Counsel for the Respondents, has placed on record a list of candidates who have been issued joining letters, who are in their respective position in merits between Sr. Nos. 2 to 11, being 9 candidates under the Computer Science Faculty. We find that the Petitioner is at Sr. No. 18, and, therefore, there being only 9 vacancies, he could not be issued a joining letter as he was lower in the merit. Therefore, there is no question of the Petitioner's challenge being entertained in this Petition, in so far as his non-consideration for the Computer Science Faculty is concerned.

3 We find that the prayers made in the Petition are rendered completely academic. In the event, in the future, if Petitioner wants to apply for the said course and considers that the criteria set up by the Respondents is Page 1 of 2 28 March, 2024 ::: Uploaded on - 02/04/2024 ::: Downloaded on - 14/04/2024 21:26:06 ::: 905-WP-4259-2024.DOC objectionable or non-acceptable, the Petitioner is free to raise a challenge to the same at the appropriate time.

4 All contentions in that regard are expressly kept open.

5 Disposed of. No costs.

(FIRDOSH P. POONIWALLA, J.) (G. S. KULKARNI , J.) Page 2 of 2 28 March, 2024 ::: Uploaded on - 02/04/2024 ::: Downloaded on - 14/04/2024 21:26:06 :::

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