SHRI SURYAWANSHI PANDURANG SAYAJI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D. Borah, learned counsel for the petitioner. Also heard Ms. R. Devi, learned Central Government Counsel, appearing for all the respondents.

(2.) The petitioner's case is that the respondent No.5 (Chairman, DRDO) published an advertisement dated 19/25/3.2022 inviting applications from eligible candidates for filling up 63 posts of Private Secretary on deputation basis. The petitioner's grievance is that the respondent No.1 to 4 are not forwarding his application for the post of Private Secretary on deputation basis to the Defence Research and Development Organisation (DRDO), proforma respondent No.5.

(3.) Mr. D. Borah, learned counsel for the petitioner submits that the petitioner had submitted his application for appointment to the post of Private Secretary on deputation basis to the respondent authorities on 6/4/2022. The respondent No.4 thereafter issued Eligibility Certificate and Sparability Certificate dtd. 7/4/2022 stating that the petitioner was found eligible to apply for the said post and that the works presently handled by the petitioner would not suffer unduly by his departure.