SANJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant has challenged the vires of certain actions taken by respondent No. 2 by declaring four other persons as successful candidates for the posts of Primary School Teacher, that is respondents 3-6 by order dated 2.4.2001, which has not been annexed by any of the parties. However, the respondents have annexed Annexure R-11 dated 5.10.2001 posting these four persons as Assistant Teachers/Primary Teachers.

(2.) The aforesaid impugned order of selection of respondents 3-6 has been passed by the official respondents, in pursuance of the advertisement issued by them in September, 2000 for appointment to the posts of Primary Teacher. The qualifications for the post of Primary Teacher as given in the advertisement arc as follows:

(3.) WE have seen the replies filed by the official respondents as well as other replies filed by the respondents, including the written submissions submitted on behalf of respondent No. 5.