ATEET BANSAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This so-called Public Interest Litigation has been preferred with the following prayers:

(2.) We have heard the petitioner in person as well as counsel for the respondents. Respondent No.3 has filed a detailed counter affidavit wherein it has been stated that numerous Office Memorandums have been issued to all the Departments/Organisations to post the vacancies on the National Career Service Portal. Therefore, now DoPT has made it mandatory for all the Government Departments/Organisations for posting of vacancies on the National Career Service (NCS) Portal which is available on web address namely ncs.nic.in/job-seeker.

(3.) Thus, looking to the Office Memorandums dated 13.06.2016, 23.06.2016, 02.11.2016 and 23.12.2016 annexed with the counter affidavit filed by the respondent No.3 we see no reason to further monitor this writ petition for giving any direction to the respondents to post the vacancies on a national portal. Requisite directions have already been issued by the concerned respondent to all the Departments to upload the vacancies which are to be filled up, on a National Career Service Portal at the web address mentioned hereinabove. If there is any breach by any Department, the same can be looked into by the Union of India and necessary further directions will be given by the Union of India in the form of guidance to such type of erring Departments.