Full Judgment Text
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 9869 OF 2018
[@ SPECIAL LEAVE PETITION (C) NO. 17152 OF 2017]
DR. RITESH KUMAR TARUN Appellant (s)
VERSUS
STATE OF BIHAR & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellant was denied the benefit of 10 marks
on the ground that he did not produce the certificate
of having passed the Diploma in Orthopaedics at the
time of Interview. But according to the appellant,
he had produced the Mark Sheet, which is also annexed
as Annexure P2 before this Court, which contains the
endorsement that he had passed the Diploma in
Orthopaedics.
3. In our view, before the Interview Board,
sufficient evidence having been produced of having
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2018.10.06
12:35:06 IST
Reason:
passed the Diploma, the appellant should have been
granted the allotted 10 marks in that regard.
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4. In the above circumstances, this appeal is
allowed as follows :-
(i) The appellant shall produce the original Diploma
before the respondent – Commission within two weeks
from today, based on which, the Commission shall
reassess the appellant and forward its recommendation
to the Government within another two weeks.
(ii) The State Government is directed to take further
action in terms of the recommendations within two
weeks thereafter.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ SANJAY KISHAN KAUL ]
New Delhi;
September 24, 2018.