ANTONY CHACKO Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Interference declined by the learned Single Judge to direct the concerned respondent to consider the candidature of the writ petitioner in respect of the post of Chairman-cum-Managing Director of the Indian Telephone Industries Ltd. (ITI), pursuant to Ext.P4 notification, wherein unreasonable restrictions have been put forth confining the zone of consideration only to the candidates who are currently working in the Central Government/Central Government Undertakings, ignoring the others who are working in the State/State Government Undertakings even though they are having such experience in the Central Government Undertakings/Central Government on an earlier instance, in toto, is the subject matter of challenge in this appeal.

(2.) The gist of the factual matrix is that, the appellant herein, who is a qualified Engineer having such other qualifications in the Management Sector was selected and appointed as an Executive, who was working in various Government undertakings at different points of time. Out of the total span of 20 years, about 8 years was the service rendered by him in the Central Government Undertakings. By virtue of the experience gathered as above, the appellant claims to have possessed suitable skill, experience and exposure in all the relevant fields. It was accordingly, that when the post of Chairman-cum-Managing Director in ITI was notified as per Ext.P4 notification dated 8.5.2015, he put forth his candidature vide Ext.P5(2) application, projecting his profile and sought for selection and appointment accordingly.

(3.) However, there existed a restrictive clause in Ext.P4 notification as to the qualification for appointment, which as contained in clause II of Ext.P4 reads as: