VR BAPA RAO Vs. ENTERPRISES SELECTION BOARD

JUDGEMENT

(1.) The above writ petition is filed to declare the action of respondents 1 and 2 in not calling the petitioner for interview scheduled on 11/10/2023 for the post of Director (Operations), Rashtriya Ispat Nigam Limited (RINL) as arbitrary and illegal and to nullify the selection of 3rd respondent vide Minute No.1 of the PESB Meeting No.33 of 2024 held on 21/5/2024 and consequently direct the respondents to entertain the petitioner to the said post.

(2.) Initially, the writ petition was filed challenging the action of respondents 1 and 2 in not calling the petitioner for an interview. Later, upon the selection of the third respondent to the post, the petitioner filed I.A.No.4 of 2024 seeking an amendment of prayer to nullify the selection of the third respondent. The said petition was ordered on 18/11/2024.

(3.) a) Averments in brief, in the affidavit, are that the petitioner joined RINL on 16/12/1987 as Management Trainee and worked in different departments i.e. Marketing, Research and Developments under Works Division, Vigilance Department, Works Contract dealing with contracts of Operation and Maintenance of VSP, Forged Wheel Plant, Lalganj and Projects Division handling all the operation and Maintenance of FWP and also Projects of RINL.