Candidate Archives

DJS-2023| ‘Objections taken by any candidate attain universality’: Delhi HC grants marks to candidate who did not earlier file an objection to question

“Since this a case that brings to the fore a palpable error, the Court, which is otherwise wary of entering an arena reserved for the experts, is constrained to entertain the writ petition and grant the necessary relief.”

Case Briefs High Courts

‘Secured more marks than minimum qualifying marks for general category’; Delhi HC directs Centre to consider EWS candidate under General Category for post of Navik (General Duty)

“Purpose of examination is to screen out best candidates available for job and since petitioner obtained more than minimum required marks, he should have been considered for Stage-II under General Category as his rejection is not based on merit but only on account of document verification.”

Case Briefs High Courts

Bombay High Court upholds rejection of candidature to Bhabha Atomic Research Center for suppressing criminal antecedents in declaration form

Bombay High Court: In a case filed by Swapnil Prakash Parab (‘petitioner’) challenging rejection to the representation made before Bhabha

Case Briefs High Courts

Whenever there is a conflict between substantial justice and hyper-technicality then substantial justice should be preferred to avoid defeat for the ends of justice: Raj HC observes in a case where candidature was rejected on a hyper-technical approach

Rajasthan High Court: A Division Bench of Anoop Kumar Dhand and Pankaj Bharadwaj, JJ., disposed of the petition and directed the Department

Case Briefs High Courts

Gau HC | No blanket order of appointment can be passed in favour of any ‘Affected Candidate’ in terms of Rule 2(a) of the Assam Public Service (Preferential Appointment) Rules, 1999; HC clarifies

Gauhati High Court: Manojit Bhuyan J., simplifying the applicability of Rule 3 and Rule 4 of Assam Public Service (Preferential Appointment) Rules,

Case Briefs Supreme Court

Who is a duly nominated candidate? An explainer by the Supreme Court

Supreme Court: The 3-judge bench of SA Bobde, CJ* and AS Bopanna and V. Ramasubramanian, JJ, while upholding Allahabad High Court’s order

Case Briefs Supreme Court

SC dismisses Tej Bahadur’s plea against rejection of his Nomination Papers to contest against PM Modi from Varanasi in 2019 Lok Sabha Polls

Ex-BSF Jawan Tej Bahadur’s nominations were rejected by the returning officer for want of a certificate to the effect that he has not been dismissed for corruption or disloyalty to the State.

Case Briefs High Courts

Pat HC | No arbitrariness by Public Service Commission where marks deducted for candidate’s failure to abide by its instructions

Patna High Court: The Division Bench of Amreshwar Pratap Sahi, CJ and Anjana Mishra, J. rejected an appeal filed by a candidate

Case Briefs High Courts

Claim for lack of time wherein a candidate contending for the post of a constable was required to run 5 km in 25 min was declared baseless by the Rajasthan HC

Rajasthan High Court: A Single Judge Bench comprising of Arun Bhansali, J. dismissed a plea against the grant of inadequate time to