KULDEEP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner against the order dated 23.01.2012 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA No. 191/2012. The petitioner sought to challenge the appointment of the respondent No.3 ( Professor B.K.Tripathi) to the post of Joint Director, NCERT on the ground that the said respondent No.3 lacked the requisite experience.

(2.) AT the very inception of the arguments we had asked the learned counsel for the petitioner to demonstrate as to whether he had the locus standi to pursue this matter. Accordingly, we had adjourned this matter to enable the learned counsel for the petitioner to take instructions from the petitioner with regard to the withdrawal of the writ petition as apparently the petitioner did not have any locus standi. The learned counsel for the petitioner has taken instructions and states that the petitioner wants to pursue this writ petition.

(3.) UNFORTUNATELY, the petitioner does not have any interest in the matter nor has he any legal right to challenge the appointment of respondent No.3 to the post of the Joint Director, NCERT. Therefore, in our view the petitioner does not have the locus standi to pursue this writ petition. The writ petition is dismissed.