Shyam Lal Jani And Ors vs Union Of India And Ors

Sunil Gaur, J

Declaration of result of Security Officer (E1 Level) is under challenge in this petition on the ground that the pass percentage as per the ONGC

norms is 65% but in the Advertisement (Annexure P-1), the pass percentage of written examination has been fixed at 60% and this is to the prejudice

of petitioners. Learned counsel for petitioners submits that the selected candidates have not obtained ‘No Objection Certificate’ from the

respective employers before appearing for the interview but still they have been selected.

To seek the relief as claimed in this petition, it is required that the petitioners ought to, in the first instance, approach the respondent-ONGC by way

of a Representation.

In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with permission to petitioners to file a concise

representation to respondent No.2 within a week. If such a Representation is received by second respondent, then it shall be dealt with by passing a

speaking order within a period of two weeks and the fate of the representation be made known to petitioners within a week thereafter, so that

petitioners may avail of the remedy as available in law.

With aforesaid directions, this petition and the applications are disposed of.

Dasti.