SURENDER SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) By this petition filed under Articles 226/227 of the Constitution, the petitioner seeks to challenge the order dated 12.03.2015 passed by the learned Tribunal in O.A. No.2098/2014, thereby dismissing the O.A. preferred by the petitioner.

(2.) Mr. Ankur Chhibber, counsel representing the petitioner vehemently contends that pursuant to the direction given by this Court vide order dated 10.06.2013 in WP(C) No. 3942/2013, the case of the petitioner was placed before the Screening Committee but again the Screening Committee without giving any cogent reasons rejected the case of the petitioner for absorption in a most arbitrary and illegal manner. Counsel also submits that the Screening Committee has not appreciated that the case of the petitioner for his absorption was recommended by the borrowing department itself after necessary 'no objection' was given by the lending department. Counsel also submits that the petitioner had even given up his promotion to the next higher post in the parent department just to continue to work on deputation in the lending department, i.e. I.B. Counsel also submits that instead of absorbing the present petitioner, the IB is now moving ahead to appoint some other person on deputation on the same post.

(3.) We have heard learned counsel for the parties.