Dr. Asif Iqbal Siddiqui vs Govt Of Nct Delhi & Ors
2022 Latest Caselaw 2359 Del

                          $~29
                          *IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                  Judgment delivered on: 26.09.2022

                          +        W.P.(C) 4497/2022 & CM APPL. 35566/2022

                                   DR. ASIF IQBAL SIDDIQUI                      ..... Petitioner

                                                    versus

                                   GOVT OF NCT DELHI & ORS.                     ..... Respondent

                          Advocates who appeared in this case:
                          For the Petitioner:   Mr. A.K. Behera, Senior Advocate with Mr.
                                                Anoop Kumar and Mr. M.K. Gaur,
                                                Advocates.
                          For the Respondent:       Mrs. Avnish Ahlawat, SC, GNCTD with Mr.
                                                    N.K. Singh, Mrs. Palak Rohmetra, Ms.
                                                    Laavanya Kaushik and Ms. Aliza Alam,
                                                    Advocates for R-1 to R-3.
                                                    Mr. Naresh Kaushik, Advocate for UPSC.
                          CORAM:
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                                    JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Record of the Interview Board held on 02.09.2022 has been produced. It is noticed from the record that petitioner was, without prejudice, considered for the one post of Assistant Professor (Unani) IImul Advia.

Signature Not Verified Digitally Signed By:VINOD KUMAR

17:37:15

2. Petitioner has not been recommended, as petitioner has got marks lower than the person, who has been recommended.

3. We also notice from the result that between the person recommended and the petitioner, there are several other candidates, who have scored higher marks than the petitioner, so even if the case of the petitioner was accepted in toto, petitioner does not qualify.

4. Thus, we are of the view that no further orders are called for in the petition. The petition is accordingly dismissed. The pending application also stands disposed of.

5. It is, however, clarified that this would without prejudice to the claim of the petitioner for regularization being made in W.P.(C) 12739/2022.

6. The result, which has been produced in a sealed cover has been returned to Mr. Naresh Kaushik, Advocate, after perusal.

SANJEEV SACHDEVA, J

TUSHAR RAO GEDELA, J

SEPTEMBER 26, 2022 nd

Signature Not Verified Digitally Signed By:VINOD KUMAR

17:37:15