SHARAT AGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner an Associate Professor department of Orthopedics and Trauma of North Eastern Indira Gandhi Regional Institute of Health and Medical Sciences in pursuance to the advertisement notice issued in the year 2016 after having been admitted to the interview by the Selection Committee for the post of Professor was not recommended.

(2.) Fresh advertisement notice for the said post has been issued in the year 2017, the petitioner and respondent No.5 applied for the same but before applying for the post, the petitioner filed an O.A. before the Central Administrative Tribunal, Guwahati Bench with a prayer to quash the report of the Selection Committee dated 20.12.2016 at ICMR, New Delhi and to direct the respondents to select the petitioner in pursuance to the advertisement notice of 2016 with a further prayer to quash the ongoing impugned selection procedure of 2017 notified vide the advertisement notice of 2017. He also prayed for grant of interim direction so as to stay the proceedings initiated in pursuance to the advertisement of the year 2017.

(3.) Learned Tribunal vide order dated 08.12.2017 after issuing notice had directed the respondents not to go ahead with the selection process for the post of professor, Orthopedics and Trauma. On the application of the respondent authorities for modification of the order, learned Tribunal vide order dated 25.04.2018 directed the respondents to go ahead with the selection process but the result be kept in a sealed cover.