R GOPINATH Vs. UNION OF INDIA

JUDGEMENT

(1.) Inview of the preliminary objection raised by the respondents, the question that was argued before me and that arises for my consideration at the present stage is, whether the respondent No.1 is a "State" or "other authorities" as contemplated under Article 12 of the Constitution of India and whether the present writ petition is maintainable against the said respondent.

(2.) The petitioner has preferred the present writ petition in this Court seeking for relief in the nature of quashing the constitution of the Selection Committee for making recommendations for appointment to the post of Director General, Consultancy Development Centre.

(3.) An advertisement was released and published for filling up the post of Director General, Consultancy Development Centre by the respondent No. 2, the Chairman of the Consultancy Development Centre. The petitioner applied for his consideration as against the said post. A Selection Committee was constituted for making selection to the aforesaid post. The present petition was thereafter filed by the petitioner on the ground that the Selection Committee is improperly constituted and that the petitioner apprehends bias by certain members of the Selection Committee.