PARVEEN KUMAR Vs. UOI

JUDGEMENT

(1.) The petitioner claims to be aggrieved by the appointment, of Respondents 7 to 21 as Assistant Directors in the Export Inspection Council of India (impleaded as Respondent No.2 herein). Consequently, the petition prays, essentially, that the appointments of the aforementioned Respondents 7 to 21 be quashed.

(2.) The petitioner joined the Export Inspection Agency, stated to be a subordinate office under Respondent No. 2, as a Junior Scientific Assistant on 01st December 1989. Sixteen vacancies of Assistant Director (Technical) (hereinafter referred to as "the A.D."), to be filled by direct recruitment, were notified by Respondent No.2 vide advertisement dated 23rd June 2001.

(3.) Recruitment to various posts in the office of Respondent No. 2, it may be stated, was governed by the Export Inspection Agency (Recruitment) Rules 1980 (hereinafter referred to as "the RRs").