MANOJ KUMAR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) CM 19811/2015

(2.) Dr.Manoj Kumar had filed an earlier writ petition being W.P.(C) No.8060/2013 inter-alia praying for a writ of mandamus for being appointed to the post of Chairman, Rehabilitation Council of India (in short RCI) and restraining the respondents from committing any illegality in appointment from the existing select panel. During the pendency of W.P.(C) No.8060/2013 respondent No.3 herein Dr.Mrs.Sudesh Mukhopadhyay was appointed as the Chairman of the RCI, hence the appellant withdrew W.P.(C) No.8060/2013 on January 19, 2015 to challenge the said appointment.

(3.) In W.P.(C) No.732/2015 Dr.Manoj Kumar inter-alia prayed for quashing of the appointment or continuation of respondent No.3/ Dr.Mrs.Sudesh Mukhopadhyay being illegal and contrary to the RCI Act and directions to appoint him to the said post in terms of the select list.