R. ANANDAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition has been filed for a Writ of Certiorari calling for the records on the file of the fifth respondent in O.A.No.1544 of 2018 dtd. 3/1/2023 and to quash the same.

(2.) The case of the petitioner is that he had joined the fourth respondent as an Electrical and Mechanical Supervisor. It was a Group B post. He joined by direct recruitment in the year 1996. The petitioner's post has no promotional avenue. Another post which was available in the fourth respondent was the post of Refrigeration Engineer. The incumbent to the post expired in 2004. The filling up of the post of Refrigeration Engineer was according to the 1978 recruitment rules. However, from 1978 till 6/9/2016, the post was not filled. On 18/8/2016, the post of Refrigeration Engineer at the fourth respondent was revived with immediate effect.

(3.) The first respondent in consultation with the second respondent issued draft recruitment rules on 28/12/2016. As per draft rules, the mode of selection was modified from direct recruitment to that of promotion from the post of Electrical and Mechanical Supervisor. The draft rules were not operational and from 2016, the post remained vacant. The applicant relied upon several communications between the fourth respondent and the second respondent. By an Advertisement No.19/2018, the UPSC called for applications from qualified persons to several posts.