B.S. PARIHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE instant Original Application has been filed against the order rejecting the representation of the applicant for permanent absorption in the respondent organization.

(2.) THE applicant has sought the following relief's by means of this OA: -

(3.) THE applicant has challenged the action of the respondents on the ground that the same is in disregard of the decision of the Tribunal dated 2.12.2013 in OA No. 4112/2013. It is pleaded that the applicant has been outstanding in his performance to the full satisfaction of his senior officers, but his case for absorption has been rejected without due application of mind and against the rules and guidelines laid down in this regard, in violation of Article 14 of the Constitution. The applicant has also referred to the decisions in Kranti Associates Pvt. Ltd. Vs. V. Masood Ahmed Khan & Ors. [ : (2010) 9 SCC 496], D.K. Yadav Vs. JMA Industries Ltd. [ : (1993) 3 SCC 259] and Dev Dutt Vs. Union of India & Ors. [ : (2008)8 SCC 725], to contend that the action of the respondents is unreasonable, unjustified and arbitrary.