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Judgment
Sr.,Name,Category,"Marks obtained in
Academic Record,
Research, Performance,
Domain Knowledge and
teaching skill","Marks
obtained in
Interview","Grand
Total",Deptt,,,,,,
,Er.Arun,Gen,,,,,,,,,,
1.,Sharma,,,,36.97,,,18.00,,54.97,,FE
2.,"Dr.Tribhuvan
Nath",,OBC,,30.09,,,18.00,,48.09,,FBM
3.,"Dr.Murlidhar
Meghwal",,SC,,44.02,,,08.00,,52.02,,FST
4.,"Dr.Pramod
Kumar
Prabhakar",,SC,,28.18,,,17.00,,45.18,,FST
5.,"Sh.Sanatan
Tiwari",,PH-Gen,,23.69,,,15.00,,38.69,,FBM
..,,"Sh.Aman
Kaushik
(Petitioner)",,"PH-
Gen",,16.14,07.00,,23.14,,FST,
The claim of the petitioner for appointment, thus, on account of vacancy having been not filled by any of the category of Physically Handicapped, is",,,,,,,,,,,,
without any basis. The petitioner does not have any right of appointment and he did not also make the minimum grade in the category, which had been",,,,,,,,,,,,
fixed. Therefore, no fault can be found in the selection process conducted by the official respondents. Resultantly, challenge raised to the appointment",,,,,,,,,,,,
of respondent No.4 who is higher in merit, is without any basis. Similarly, the prayer for mandamus for appointment of the petitioner in the PH (PWD)",,,,,,,,,,,,
category can not be accepted, in the facts and circumstances. The prayer against respondent No.5 also has, otherwise become infructuous since he",,,,,,,,,,,,
has resigned from the services of the respondent-Institute.,,,,,,,,,,,,
Resultantly, finding no merit in the present writ petition, the same is hereby dismissed.",,,,,,,,,,,,