SANTOSA KUMAR PAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The relief sought for by the petitioner in the present writ petition is for issuance of an appropriate writ for setting aside the letter of recommendation dated 26.12.2018 and also for setting aside the subsequent proceedings drawn on the basis of the recommendation order dated 26.12.2018.

(2.) The facts in brief is that the advertisement was issued by the Government of India, Department of Personnel and Training, Public Enterprises Selection Board (PESB) for selection to the post of Director (Technical) in the South Eastern Coalfields Limited (SECL) vide advertisement dated 13.07.2018. The petitioner having all the qualifications, experience and the eligibility criteria for the said post had applied for the said post. However, after scrutiny of the candidature of all the applicants, when the list of the candidates, who have been found eligible for interview, was prepared, the petitioner's name did not reflect in the said list.

(3.) On a query, the petitioner found that his application itself was rejected and his candidature was not considered for empanelment. The grievance of the petitioner is that when the list of empaneled persons was verified by the petitioner, he found that there were three persons in the list (Annexure P/4), whose names appeared at serial No. 4 to 6 to be juniors to the petitioner. The petitioner immediately made a representation to the Coal India Limited and also got a representation forwarded from the SECL headquarter to Coal India in respect of the non-consideration of the application made by the petitioner.