Delhi High Court
Mugada Venkataramana vs Union Of India & Ors. on 10 July, 2023
Neutral Citation Number 2023:DHC:4736-DB
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 10th July, 2023
W.P.(C) 8554/2023
+ W.P.(C) 8554/2023 & CM APPL. 32545/2023
MUGADA VENKATARAMANA ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
Advocates who appeared in this case:
For the Petitioner: Mr. R.K. Ojha, Advocate.
For the Respondents: Mr. Siddharth Khatana, Sr. Panel
Counsel with Mr. Rattan Negi, D.C.,
Coast Guard.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE MANOJ JAIN
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
CM. 34233/2023 (seeking correction of order dated 23.06.2023)
1. By this application, petitioner seeks correction of a
typographical error that has crept in paragraphs 3, 7 and 8 of order
dated 23.06.2023.
2. Learned counsel for respondent concedes that the same is a
Signature Not Verified
Digitally Signed
Signing Date:13.07.2023
12:22:08
Neutral Citation Number 2023:DHC:4736-DB
typographical error. Both the counsel submit that the order needs to
be corrected and after correction, the said paragraphs 3 and 7 would
read as under:-
"3. The Case of the Petitioner is that Respondents had
issued a Notification for the recruitment to the post of
Navik (D), Navik (Domestic Branch) and Yantrik in the
Indian Coast Guard from 8th September, 2022 (1100
hrs) to 22nd September 2022 (1730 hrs). The Petitioner
cleared Stage-I Examination for the said post and,
thereafter, he was called for Stage-II Examination,
however, his candidature was rejected by the
Respondents on the ground that application was with
false information and did not match with information as
per document uploaded in application and was in
contravention of mathematics marks in class 12th
Marksheet 142/300, mathematics marks in online
application 136/300.
7. Upon hearing learned counsel representing both the
sides, this Court finds that respondents have rejected
candidature of the petitioner only on the ground that the
information pertaining to his marks did not match with
the marks filled by him in the online application form."
3. Both learned counsel also agree that Para-8 can be deleted in its
entirety. Hence, Para-8 is deleted from the order.
4. Application is, accordingly, disposed of in the above terms.
5. This order shall be uploaded as a corrigendum to order dated
23.06.2023.
Signature Not Verified
Digitally Signed
Signing Date:13.07.2023
12:22:08
Neutral Citation Number 2023:DHC:4736-DB
W.P.(C) 8554/2023 & CM APPL. 32545/2023
6. Learned counsel for respondent further submits that respondents
have agreed to implement the order dated 23.06.2023 and induct the
petitioner under the recruitment process. He submits that since the
basic training of the existing batch has already commenced, it has
been decided to induct petitioner in the Stage - 3 of the next batch,
which is to commence in the month of September - October, 2023 and
subject to petitioner clearing the requisite medical and other
formalities, he shall be inducted for training along with the next batch.
7. In view of the above statement, learned counsel for the
petitioner submits that the grievance of the petitioner stands
readdressed and he does not wish to press the petition any further.
8. In view of the assurance given by the respondent that they are
implementing the order dated 23.06.2023 and inducting the petitioner
in the Stage - 3 along with the next batch, nothing further survives in
the petition.
9. Petition is, accordingly, disposed of.
SANJEEV SACHDEVA, J
MANOJ JAIN, J
JULY 10, 2023
st
Signature Not Verified
Digitally Signed
Signing Date:13.07.2023
12:22:08
