VINOD KUMAR PANDEY Vs. UOI

JUDGEMENT

(1.) THE writ petitioner was an employee of the Indian Railways when the Department of Irrigation, Government of Uttar Pradesh invited applications from eligible candidates to be appointed as an Assistant Engineer (Mechanical), and for which the advertisement issued was 'Combined State Engineering Services General Recruitment Examination 2008'. It is apparent that the advertisement was issued in the year 2008. As an employee of the Indian Railways, the appellant applied for permission to take the examination through proper channel and was granted the necessary permission.

(2.) FOR reasons unknown the result of the examination was delayed. The year 2011 came into being.

(3.) THE General Reserve Engineering Force (GREF) invited applications from eligible candidates to be appointed as an Assistant Executive Engineer (E&M). The petitioner, who was still employed with the Indian Railways, through proper channel applied pursuant to the advertisement issued by GREF and upon being successful was offered appointment to the post of Assistant Executive Engineer (E&M) on May 14, 2011. The petitioner submitted a technical resignation with the Indian Railways and joined GREF.