NARENDRA KUMAR TRIPATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner applied for appointment to the post of Director (Personnel) Western Coalfields Limited (WCL) and South Eastern Coalfields Limited (SECL) pursuant to advertisements dated September 17, 2010 and September 23, 2010 issued by respondent No.2, namely, Public Enterprises Selection Board, Department of Personnel & Training. However, his parent department, namely, Coal India Limited, who is respondent No.4 before me, did not forward his application to respondent No.2. Aggrieved by the action of respondent No.4 in not forwarding his application, he filed a writ-petition No.847/2011 in the High Court of Chhattisgarh at Bilaspur. It was contended by respondent No.4 before the Chhattisgarh High Court that the petitioner did not fulfill the eligibility criteria. THE High Court disposed of the writ-petition vide its order dated February 21, 2011. THE following paragraphs of the order are relevant for our purpose:-

(2.) CONSEQUENT to the aforesaid order passed by the Chhattisgarh High Court, respondent No.4 did forward the application of the petitioner to respondent No.2, but it was done with the following rider:-

(3.) IT is submitted by learned counsel for respondent No.2 that the petitioner has not been called for interview, as in terms of the advertisement, he does not have two years cumulative experience during the last ten years at a senior level in various aspects of personnel management and industrial relations in an organization of repute.