DEEPAK AMBAWANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner and respondent No. 4 were working as Deputy General Managers with the Haryana Tourism Corporation. A Selection Committee considered the claims of both the officers alongwith those of the two other eligible persons for selection and appointment to the post of General Manager. The fourth respondent was placed at No. 1. The petitioner was placed at No. 4. As a result, the fourth respondent was appointed. Aggrieved by this action, the petitioner has filed the present writ petition.

(2.) The petitioner alleges that he was the senior-most Deputy General Manager working in the Corporation. He was fully eligible. However, in order to exclude him from promotion, the qualifications were arbitrarily altered without disclosing full facts. As a result, various other persons including respondent No. 4 were made eligible. Still further, the order of appointment of fourth respondent was passed by the Managing Director who was not competent under the Articles of Association to do so. The claim made by the petitioner was controverted by the respondents.

(3.) It is the admitted position that in the year 1991, the following qualifications were prescribed for the post of General Manager :-