ANUJ KUMAR BHARTI Vs. NATIONAL BOOK TRUST

JUDGEMENT

(1.) THE petitioner has sought a writ or directions to the respondents to appoint the petitioner to the post of Assistant Director (Production)pursuant to the select list prepared by them on the basis of the interview held on 14th December, 2005 in which he was placed at No. 2 and as before the expiry of the life of the select panel which was one year, the appointment of the candidate at serial No. 1 in the select list was cancelled and so the offer for appointment to the post of Assistant Director (Production) should have been made to him. The petitioners has also sought directions seeking quashing the re-advertisement issued by the respondents for the post of assistant Director (Production) in March 2007 and a direction not to appoint any other person to the post of Assistant Director (Production ).

(2.) THE brief facts to comprehend the controversies between the parties are that the petitioner was born on 15th March, 1967. He applied for the post of Assistant Director (Production) pursuant to an advertisement dated 18-24th June, 2005. The post of Assistant Director (Production) was reserved for Scheduled Castes and was to be filled by direct recruitment. The maximum age for the post of Assistant Director (Production) was 35 years but was relaxable by five years in case of the candidates belonging to scheduled Castes/scheduled Tribes category. The petitioner would have completed forty years on 14th July, 2007, therefore he was eligible for the post.

(3.) THE petitioner applied on 14th July, 2005 as he was 38 years 4 months on that date and as the age of the petitioner was relaxable. Therefore he was eligible for consideration for appointment to the post of Assistant Director (Production ).