DEVI DATT JOSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Murari Tiwari, learned senior counsel appearing for the petitioner; Mr. Kh. Samarjit, learned DSGI appearing for respondent No. 1; and Mr. L. Anand, learned senior counsel appearing for respondent No. 2.

(2.) The present writ petition has been filed challenging the order dtd. 6/7/2018 issued by the Senior Administrative Officer, Institute of Bioresources and Sustainable Development (hereinafter referred to as 'IBSD' for short) terminating the service of the petitioner, letter dtd. 13/7/2018 from the Under Secretary to the Govt. of India, Ministry of Science and Technology, Department of Biotechnology disposing of the representation submitted by the petitioner by declining to cancel the order terminating the service of the petitioner and order dtd. 27/9/2018 issued by the Secretary, Department of Biotechnology, Government of India, Ministry of Science and Technology, Department of Biotechnology, rejecting the appeal filed by the petitioner against the said termination order (hereinafter collectively referred to as 'the impugned orders').

(3.) The brief facts which culminates in filing of the present writ petition are that the Director, IBSD issued an advertisement dtd. 20/4/2011 inviting applications for appointment against various posts, including 1(one) post of Scientist - E (Natural Product Chemistry). As per the said advertisement, the essential qualification for the said post of Scientist - E (Natural Product Chemistry) are 1st class M.Sc. in Biochemistry/Phytochemistry/Organic Chemistry or equivalent with specialization in natural product chemistry having at least eleven years research experience or Ph.D in the above subjects with at least ten years research experience. The petitioner having the qualification of M.Sc. and Ph.D in Organic Chemistry applied for the said post of Scientist - E (Natural Product Chemistry).