(1.) BY this writ petition, petitioner seeks appointment to the post of the Manager, Air Traffic Control (ATC) with the respondent no.1. Appointment is sought on the ground that petitioner was qualified to apply for the post because he had the qualification prescribed viz a degree of M.Sc. (Physics). I may note that I am toning down the relief claimed in the writ petition because if the relief as prayed for is taken in its literal meaning, the writ petition will have to be dismissed because the relief of cancellation of about at least 70 appointments cannot be sought unless petitioner who approaches this Court also simultaneous appointment, but which is not prayed. Also, the entire line of appointments cannot be cancelled, because admittedly this is not a PIL and at best petitioner could only seek his own appointment to one post out of many in question.
(2.) THE following facts are undisputed, and in fact, form part of the averments of the writ petition:-
(3.) THE case of the petitioner is that petitioner was an internal candidate, who had a right to apply for this post, and he claims that advertisement was not properly drafted so as to defraud persons like the petitioner because there is confusion qua the qualification required. However, the petitioner admits that dozens of other internal candidates by the same very advertisement having the same qualifications applied for the post in question. The relevant qualifications as per the advertisement read as under:-