Delhi High Court
Ms. Ranjana vs Union Of India And Anr. on 29 August, 2013
Author: Valmiki J. Mehta
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) No. 7607/2012
% 29th August , 2013
MS. RANJANA ......Petitioner
Through: Mr. Yakesh Anand, Advocate.
VERSUS
UNION OF INDIA AND ANR. ...... Respondents
Through: Mr. Kirti Uppal, Senior Advocate
with Mr. Shadman Ali, Advocate for
respondent No.2.
CORAM:
HON'BLE MR. JUSTICE VALMIKI J.MEHTA
To be referred to the Reporter or not?
VALMIKI J. MEHTA, J (ORAL)
1. Petitioner was one of the aspirants for the posts of Management
Trainee (General), which were advertised by the respondent No.2-Food
Corporation of India. Petitioner was an SC candidate.
2. In response to the RTI query, the petitioner was informed that
she has obtained a total of 48.78 marks and the last selected candidate in the
SC category had 50.67 marks i.e petitioner is considerably below the cut-off
marks for appointment in the SC category. This letter of the respondent
W.P.(C) No.7607 /2012 Page 1 of 3
No.2 informing the petitioner the aforesaid details, is dated 4.6.2012, and the
same reads as under:-
"No.E.VI/41(5)/RTI/2012-NZ/143 Dated 04.06.2012
Ms. Ranjana (REGD POST/RTI Matters)
L-131, Sarojini Nagar, (Delivered to Addressee only)
New Delhi-110023
Sub:- Information sought under RTI Act, 2005.... regarding.
Sir,
Please refer to your RTI application dated 22.03.2012 and appeal at
19.05.2012.
The information sought by you in your RTI application has been
received partly from Recruitment Agency vide its letter dated
14.05.2012 and as per direction of the GM (P), the same is given point-
wise as follows:
1) Yes, the Applicant (Roll no.261120098) had appeared in GD
and obtained 6.0 marks out of total 10 marks.
2) Yes, the Applicant (Roll no.261120098) had appeared in
Interview and obtained 7.0 marks out of total 10 marks.
3) The attendance sheet of candidates who appeared in
GD/Interview on 11.07.2011 is not available in this office. The
recruitment agency has been requested to provide the same.
Further, as per information now obtained from the recruitment
agency, it is informed that the candidate has obtained 46 marks out of
90. The 70% weightage marks for written test is 35.78. Thus, total
marks obtained by her after adding weightage marks obtained in written
exam as well as GD and interview (35.78+6+7) is 48.78. The cut-off
marks for the post MT (Genl) in respect of General/OBC/Supreme
Court & ST category is 51.78, 50.67 & 45.78 respectively.
Yours faithfully
DGM (P-I)/CPIO"
W.P.(C) No.7607 /2012 Page 2 of 3
3. The annexures filed by the petitioner herself show that in the
general category first cut-off marks were 53.22, and which as per the first
waiting list came down to 51.89 and in the second waiting list to 51.78. In
the SC category the cut-off marks for the first list were 51.33 and which in
the first waiting list came down to 50.67 and in the second waiting list it
came down to 50.33. Therefore, whether for the general category or for the
SC category petitioner is not qualified because the cut-off marks for the
general category were 51.78 and for the SC category were 50.33, and the
petitioner only had 48.78 marks.
4. I may for the sake of completion of narration state that
respondent No.2 was contesting the educational qualification of the
petitioner, but I need not go into the issue because the petitioner is otherwise
found not to have obtained cut-off marks for getting appointment.
5. In view of the above, writ petition is dismissed, leaving the
parties to bear their own costs.
AUGUST 29, 2013 VALMIKI J. MEHTA, J.
Ne
