NIPUN PRAVEEN SINGHVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. Hiral U. Mehta, learned counsel appearing for the petitioner and Mr. Siddharth Dave, learned counsel appearing for the respondent. Perused the records.

(2.) Petitioner has sought for the following reliefs:

(3.) Petitioner is seeking for a direction to fill up the post of Presiding Officer in Debt Recovery Tribunal-I, Ahmedabad contending inter-alia such vacancy violates the legal rights of the petitioner, bankers/lenders, borrowers, guarantors and other stake holders. Petitioner, who is an advocate enrolled on the rolls of the Bar Council of Gujarat and practicing before this Court, District Courts and Tribunals contends that he is a certified Chartered Accountant, Company Secretary and has also undertaken many specialized courses such as Certified Fraud Detection and Forensic Accountant, International Financial Reporting Standards, Concurrent Bank Audit etc. Petitioner claims to be an expert as a part of resource person and represented Insolvency Professional Agency of Institute of Chartered Accountants of India in Insolvency and Bankruptcy Board of India-World Bank program of 'Training the Trainers' and claims to have trained more than 1,000 insolvency professionals in compulsory training programme conducted by Insolvency Professional Agency of Institute of Chartered Accountants of India, Institute of Company Secretaries of India and Institute of Cost Accountants of India. Petitioner also claims to have conducted more than 1,000 such lectures at various forums, conferences and programmes organised by several financial institutions across India. Petitioner claims to have been worked in the interest of real estate laws and also contends that he has authored various books published by reputed publishers.