SURESH HARMILAPI Vs. SPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) The present judgment disposes of two writ petitionsbearing Nos. CW 3302 of 1992 and CW 1593 of 1991.

(2.) . The writ petition bearing No. 3302 of 1992 has been filed for issuance of awrit of mandamus for direction to respondents to fill up the vacancy by appointingthe petitioner to the post of Deputy Director.

(3.) . The brief facts as incorporated in the petition are that the petitioner isholding a BA Degree as well as diploma in Coaching awarded by the NationalInstitute of Sports (NIS), Patiala and worked as a Badminton Coach in the saidinstitute. He was then attached with the Haryana Sports Department as SeniorBadminton Coach from 28.12.198 1/04/1986. In June/July, 1986, SportsAuthority of India, respondent No. 1 (for short SAI) advertised for appointment tothe post of Deputy Director in the pay scale of Rs. 1100-1600. The petitionerpossessed the requisite qualifications and applied for the said post. He received acall for interview on 4/ 5/12/1985. The petitioner along with two otherpersons Shri M.P. Ganesh and Shri Prem Chand Kashyap appeared for theinterview on 16/12/1985 at New Delhi. The respondent, however, deniesthis averment in reply to paragraph 11 of the petition in the counter affidavit to theextent that four persons were interviewed which included the petitioner, Mr. M.P.Ganesh, Mr. Prem Chand Kashyap and one Shri S.S. Mann. On the basis of theinterview held on 16/12/1985 and 17/12/1985,a selectpanel wasprepared and the following persons were placed in the said panel and they rankedas follows: