SANJAY KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. O.P.M. Tripathi, learned Counsel for the petitioner and Mr. S.B. Pandey, learned Assistant Solicitor General of India for Union of India.

(2.) The petitioner has approached this Court under Article 226 of the Constitution of India, challenging the judgment and order dated 18.12017 passed by the Central Administrative Tribunal, Lucknow Bench, Lucknow, in Original Application No. 247 of 2016, whereby the Tribunal dismissed the Original Application and granted liberty to the respondents to proceed to fill up the vacant post after fresh advertisement in terms of the relevant rules and the petitioner was also granted liberty to apply if possess has requisite eligibility to appear in selection process as a direct recruit.

(3.) Shorn off unnecessary details the facts of the case are as under :