JAGDISH NAVNITLAL VAKIL Vs. TARIFF ADVISORY COMMITTEE

JUDGEMENT

(1.) BY this petition under article 226, the petitioner has challenged the decision of the respondents refusing to select the petitioner for the post of Assistant General Manager in Tariff Advisory Committee. Basically, two contentions are raised by the petitioner. Firstly, it is contended that the motion committee is not formed as per the policy of 1990 of the respondent No.1. Secondly, it is contended that the procedure followed by the selection committee was totally arbitrary; no list of eligible candidates was published; the petitioner's seniority and unblemished service were ignored causing serious prejudice to the petitioner.

(2.) I so not find any substance in either of the contention. As far as the formation of the selection committee is concerned, it is seen from the record that the selection committee has been formed as per the policy decision of Tariff Advisory committee reflected in the minutes of the meeting dated 9th March,1995. I do not find any illegality in the constitution of the committee. Then as far as the petitioner's non-selection is concerned, it is seen that the selection committee has given him only 8 out of 20 marks and found him to be unsuitable for the post of Assistant General Manager. Surely, this Court cannot sit in appeal over the decision of the selection committee. It has been brought to my notice that the petitioner was not only candidate and since he failed is selection, the post has been temporarily filled up by appointing an officer on deputation. No case is made out for interference under article 226. Hence, petition is dismissed summarily.