AMIT MISHRA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This is an application seeking Review of judgment dated 10.02.2017 whereby writ petition was dismissed on merits after hearing learned counsels for parties.

(2.) Heard Sri S.K. Kalia, learned Senior Advocate, assisted by Sri Vidhu Bhushan kalia, learned counsel for applicant-petitioner.

(3.) It is contended that since that vacancy of Conservator of Forests at Lucknow in the Ministry of Environment and Forests, Government of India was not published in the manner provided in Para-8.1.1 of Office Memorandum containing procedure for filling up any vacancy in Ministry, therefore Review-Applicant could not apply, though he was holding a lower post and eligible to apply for the aforesaid post, and respondent-2 was appointed without giving opportunity to Review-Applicant and others also, hence appointment of Respondent-2 was made in violation of principle of equal opportunity of employment enshrined under Article 16 of Constitution of India and for all times to come, Review-Applicant has lost opportunity to apply for the same. In case vacancy would have been notified, applicant would have applied.