HASHIM ANSARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Considering the issue involved and the fact that pleadings are complete, this writ petition is taken up for disposal at the admission stage itself.

(2.) The issue pertains to cancellation of an earlier approval for the petitioner to join the respondent no. 7 Organization namely, the Indian Centre for Agricultural Research (hereinafter ICAR).

(3.) The petitioner is presently working as a Lower Division Clerk (LDC) in the Border Roads Organization (GREF). On 6/7/2018, a Vacancy Circular was issued by the respondent no. 7 - ICAR for Transfer / Absorption etc. of LDC, pursuant to which the petitioner had applied. It is the case of the petitioner that on 10/10/2018, his application was duly forwarded by his employer. Subsequently, on 13/6/2022, ICAR had approved the said application of the petitioner. However, vide the impugned order dtd. 14/7/2022, the petitioner was informed that the earlier letter dtd. 10/10/2018 of approval by his employer was cancelled on the next date of issuance itself and the reasons for such cancellation was cited that the Forwarding was issued erroneously as Rules were not followed. It is the correctness and legality of the order dtd. 14/7/2022 which is the subject matter of challenge in this writ petition.