SANJIV CHATURVEDI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has preferred the present Writ Petition to seek the following reliefs :-

(2.) The petitioner has impleaded the following respondents in the Writ Petition :-

(3.) The gravamen of the petitioner in the present Writ Petition, is that, in respect to an advertisement issued by the UPSC, inviting applications from eligible government servants to fill up the post of Member, Staff Selection Commission, New Delhi (Joint Secretary Level) in Level 14 in the pay Matrix of Rs.144200.00218200, on deputation basis, the petitioner had sent his application, through the departmental channel, well in time. It is the case of the petitioner that, even though he was fully qualified, he was not called to participate in the selection process, and others, who were not qualified, and did not meet the eligibility conditions, were allowed to participate in the selection process. Even the person, who was ultimately selected " i.e. respondent no. 5, was selected with relaxation of Rules. The petitioner alleges that the respondents have falsely claimed that the petitioner's application was not received before the due date. According to the petitioner, there is forgery and fabrication committed by the respondents to justify ignoring the petitioner's application for the aforesaid post.