RAM ASRA KHURAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The action of the authorities namely, the Border Roads Organization (BRO) in denying the permission for his joining the National Highway Authorities of India (NHAI) on deputation pursuant to his selection in a recruitment process initiated vide an advertisement dtd. 20/1/2020 is the subject matter of this Writ Petition. The petitioner has put to challenge specifically an order dt.19/2/2020 issued by the NHAI whereby his request for issuance of No Objection Certificate (NOC) has been turned down.

(2.) For better appreciation of the issue at hand, it would be necessary to state the facts of the case in brief:

(3.) The petitioner is presently serving as an Executive Engineer (Civil) under the BRO and has claimed fit to be considered for appointment on deputation to the post of General Manager (Technical) in the NHAI. He further claims to have fulfilled all criteria for such posting including the length of service in the Parent Organization and the required stints in posting at High Altitude Area (HAA).