JOSE PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) the petitioner who is presently holding the post of deputy chairman, new mangalore port trust, a statutory body constituted under the Provisions of the major port Trust Act, 1963, seeks the following reliefs in this writ petition presented under article 226 of the Constitution of india;

(2.) the petitioner has given in the petition a resume of hiscareer in several port trusts, starting as assistant traffic manager, cochin port trust on 1-1-1968. After working in several capacities in cochin port trust, new mangalore port trust and in tuticorin port trust, he was appointed as deputy chairman, new mangalore port trust on 15-4-1989.

(3.) the petitioner having come to know that the post ofchairman in new mangalore port trust would fall vacant with effect from 1-9-1992 addressed a letter dated 10-2-1992 through proper channel' to the secretary to the government of india, ministry of surface transport, New Delhi, offering himself as a candidate for the post of chairman, new mangalore port trust. I may as well reproduce despite its prolixity, the whole of the said letter dated 10-2-1992, copy of which is marked as Annexure-C , since it contains full particulars of the petitioner regarding his qualification, work experience and professional capacity based on self-appraisal.