Anupinder Singh Grewal, J. - (1.) This intra court appeal is directed against the order of learned Single Bench dated 09th October, 2014 whereby the writ petition preferred by the appellant and respondent No. 2 has been dismissed. The writ petitioners therein who belong to Scheduled Tribe category had applied for appointment on various posts including the post of Platoon Commander in terms of advertisement dated 27th November, 1998. They qualified the written examination and were called for efficiency test as well as physical test, which they cleared.
(2.) They were thereafter called for interview vide separate letters dated 02nd October 1999. However, when the final result was declared, the petitioners were not selected.
(3.) The learned counsel for the appellant -petitioner has contended that the criteria of having minimum passing marks of 50% in the interview was illegal, which has also resulted in the disqualification of the appellant.;