HIMANSHU SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) NOTWITHSTANDING service report being awaited qua respondent No.3 we proceed to dispose of the writ petition on account of the reason the petitioner, who was one out of the 18 persons who had approached the Central Administrative Tribunal, claims a right to be appointed to the post of Assistant Director under respondent No.2.

(2.) NO relief is claimed against respondent No.3. In fact we find that respondent No.3 is the institute where, at the asking of respondent No.2, the petitioner had successfully undertaken the course in Environment Management.

(3.) RESPONDING to an advertisement issued by respondent No.2 for being appointed as an Assistant Director the petitioner submitted his application and found himself empanelled in the merit list at Serial No.2. As per the terms of the advertisement, the formal induction had to be upon the writ petitioner's successfully completing a post graduate Certificate course conducted by respondent No.3; which the petitioner did.