YAMANAPPA RAMACHANDRAPPA BELAGAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. E. O. Mendes, the learned Counsel appearing for the petitioner, Mr. A. Amonkar, the learned Assistant Solicitor General appearing for respondent no.1 and Mr. Y.V. Nadkanri, the learned Counsel appearing for resplendent no.2.

(2.) The above Writ Petition, inter alia, seeks for a writ or direction to quash and set aside the appointment letter dated 18/12/2014 issued by the respondent no.1 and, thereafter, direct the respondents no.1 & 2 to remove candidate no.1 Dr. Kondaveeti Satyanarayana Rao and candidate no.3 Mr. Vipin R. Menoth as being ineligible for the post. Further direction has been sought to direct respondent no.1 & 2 to appoint petitioner as a Traffic Manager.

(3.) Briefly, the facts of the case are that the petitioner is appointed to the post of Senior Traffic Manager in Mormugao Port Trust in the year 2011 and in December, 2013 a vacancy arose to the post of Traffic Manager (HOD) at the Mormugao Port Trust. The Secretary, Government of India by letter dated 21/05/2014 invited applications from all eligible Officers of the Port Trust to fill up such vacancy. The respondent no.2 received three applications to the post of Traffic Manager at the Mormugao Port Trust. The three names were forwarded by the respondent no.2 on 20/06/2014 to the respondent no.1 for consideration to the post of Traffic Manager. A letter of appointment came to be issued on 18/12/2014 to the respondent no.3 on the basis of which the respondent no.3 is functioning as Traffic Manager of the Mormugao Port Trust.