SHIV CHARAN LAL SHARMA Vs. UOI

JUDGEMENT

(1.) The present petition is being filed to set aside the impugned communication dated 19 th January, 2006 issued by the respondent no.1 informing the petitioner regarding non-approval of his candidature by the Central Government, for the post of Presiding Officer, National Highways Tribunal.

(2.) Vide the Circular dated 25.02.2003 of the respondent no.1, applications were invited for appointment to the Post of Presiding Officer of the National Highway Tribunal, to be established under Section 5 of the Act in each State / Union Territory.

(3.) In response thereto, Petitioner, who is a Practising Advocate with experience of more than 26 years in Rajasthan High Court, submitted his bio-data along with application to respondent no. 1 on 30.04.2003.