SANJEEV KUMAR CHASWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the instant petition, the petitioner is seeking the following reliefs:-

(2.) In brief, the facts of the case are that Department of Industrial Policy and Promotion, Ministry of Commerce and Industry, on behalf of IPAB published advertisement in 'Hindustan Times' on 04.09.2010 inviting applications, from Advocates having specialised brief experience in Trademarks and Patents, for two posts of Member Technical in Trademarks (one rolled over vacancy of February, 2010) and one vacancy in Patents.

(3.) Pursuant to the above advertisement, the petitioner applied and sent his bio-data against the said vacancy of Technical Member (Trademarks) in IPAB.