UOI Vs. HARI PRASAD

JUDGEMENT

(1.) THIS Court while directing the petitioner to fill the post of Director, CIL lying vacant since 2007 had noticed and observed that Union of India is not discharging its duty to fill up the post of Director, CIL as the present petition was preceded by two earlier litigations vide O.A No.2209/2007 and O.A No.322/2008. In these circumstances, the petitioners were directed to immediately take steps to fill the post on regular basis and to complete the process within four months from 7th July, 2010.

(2.) THE period of four months granted in these circumstances expired on 6th November, 2010 and the post had not been filled.

(3.) THE allegation has also been made in the application for extension of time which was filed more than two months after expiry of time granted by this Court that ACR grading of Sh.Hari Prasad were below bench mark and he was asked to give representation for up-gradation of his grading. However, when was this done has not been disclosed. Why he could not be asked to make representation immediately after 7th July, 2010 has not been revealed.