AWADHESH KUMAR MISHRA Vs. UOI

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by the learned Single Judge dismissing the writ petition of the appellant on the ground that the appellant did not have the essential qualifications to be appointed as Director of Central Council for Research in Yoga and Naturopathy.

(2.) The respondent No.2, Central Council for Research in Yoga and Naturopathy, issued an advertisement on 6th February, 2003 calling for applications from the eligible candidates for filling up the post of Director. The said advertisement was issued in different newspapers. The appellant applied and offered his candidature against the post of Director. The respondent No.2, however, found that the appellant is not an eligible candidate as the certificate produced was from an Institute, which was not recognised.

(3.) Being aggrieved by the aforesaid action of the respondent No.2 in not calling the appellant for interview, a writ petition was filed in this Court with various allegations including that the appellant had the requisite qualifications to apply and to be appointed as against the post of Director. The contentions of the appellant were considered by the learned Single Judge but the said contentions were rejected and the writ petition was dismissed on the ground that the appellant did not have the essential qualifications prescribed for the post of Director.