Delhi High Court - Orders
Dinesh Kumar Gurjar vs Union Of India & Anr on 30 May, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva, Tushar Rao Gedela
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5395/2019
DINESH KUMAR GURJAR ..... Petitioner
Through: Mr. A.K. Trivedi and Mr. Naveen
Kumar, Advocates.
versus
UNION OF INDIA & ANR ..... Respondent
Through: Mr. R.V. Sinha and Mr. A.S. Singh,
Advocates.
Ms. Pratima N. Lakra, CGSC.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 30.05.2022
1. The issue in the present petition pertains to rejection of the candidature of the petitioner on the alleged ground that the signatures of the petitioner differ in the application form as well as the OMR sheet.
2. Learned counsel for the petitioner has drawn attention to the application form as well as the OMR sheet and contends that apparently, the signatures as well as the handwriting, is identical and is of the petitioner.
3. The order rejecting the candidature of the petitioner passed by the Chairman, Railway Recruitment Cell, relies upon the report of the document expert. The report is not on record.
Signature Not Verified Digitally Signed W.P.(C) 5395/2019 1 By:VINOD KUMAR Signing Date:02.06.2022 16:49:284. List for consideration on 15.07.2022.
5. Respondents are directed to keep the relevant record, inter-alia, the report of the document expert available for perusal of the Court on the next date of hearing.
SANJEEV SACHDEVA, J TUSHAR RAO GEDELA, J MAY 30, 2022/nd Signature Not Verified Digitally Signed W.P.(C) 5395/2019 2 By:VINOD KUMAR Signing Date:02.06.2022 16:49:28