DEEPAK CHAUDHARY Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is filed by the petitioner seeking directions for quashing the appointment of the respondent no.3 as the van driver in the respondent no.2/Sahitya Akademi and for appointment of the petitioner to the post of van driver. Respondent no.3 has been appointed as the van driver vide order dated 3.5.2013.

(2.) The facts of the case are that the respondent no.2 advertised on 29.1.2013 for appointment to the post of a van driver. The admitted eligibility criteria for appointment to the post of a van driver reads as under:- " Van Driver (1 post)(UR) Pay Band-I (Rs.5200-20200) + Grade Pay Rs.1900 Educational & Other qualifications : Essential:

(3.) We are concerned with the aspects which are stated in para 6 being the age for direct recruitment and para 7 with respect to qualifications that the candidate must have a valid driving licence for light and heavy vehicles.