A. RAMACHANDRAN Vs. INDIAN COUNCIL FOR AGRICULTURAL RESEARCH

JUDGEMENT

(1.) THESE two writ petitions arise out of an unsuccessful challenge before the Central Administrative Tribunal to the selection made to the post of Director, Central Institute of Fisheries Technology (C.I.F.T. for short) and Director, Central Marine Fisheries Research Institute (C.M.F.R.I. for short). W.P.(C) No. 2561 of 2009 relates to the challenge to the post of Director, C.I.F.T. while W.P.(C) No. 28670 0f 2009 relates to the challenge to the post of Director, C.M.F.R.I.

(2.) PETITIONER was an applicant to the post of Director, C.I.F.T. Ext.P1 is the notification inviting applications for various posts including the post of Director, C.I.F.T. Following were the qualifications prescribed.

(3.) PER contra, Sri.Jacob Varghese, learned senior counsel contends as follows: He would submit that while petition was pending consequent upon the 4th respondent taking up another employment a vacancy arose for the post. There is a fresh selection. As per the interim order passed without prejudice to the contention of the petitioner, the petitioner had applied for selection. In the said selection also petitioner was unsuccessful. Sri.Jacob Varghese, learned senior counsel invited our attention to the reliefs sought by the petitioner in the OA in this regard. He would, therefore, in fact, contend that the writ petition has become infructuous.