RUCHIR AGRAWAL Vs. PUBLIC ENTERPRISES SELECTION BOARD

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India has been filed on behalf of the petitioner seeking the following reliefs:

(2.) The brief facts of the instant Writ Petition are that the petitioner joined the respondent no.2 ('respondent Organization' hereinafter) in 1994 and is currently working as Chief General Manager (Corporate Finance and Treasury) under the H Grade. The respondent Organization is a schedule-A Central Public Sector Enterprise ('CPSE' hereinafter) in the petroleum sector with the administrative jurisdiction of respondent no. 3 ('respondent Ministry' hereinafter). The respondent no. 1 ('respondent Body' hereinafter) is a high-powered body constituted by the Government of India for appointment of top management posts in various CPSEs including the respondent Organization.

(3.) In the instant case, the respondent Body published an advertisement/JD 131/2022 under notification 7/69/2022-PESB dtd. 25/11/2022, for the vacant post of Director (Finance) with respondent Organization. The Director (finance) in the respondent Organization is a member on the board of directors and reports to the Chairman and Managing Director of the respondent Organization.