DIRECTOR DOORDARSHAN KENDRA Vs. BASHIR AHMAD THOKAR

JUDGEMENT

(1.) This intra Court Appeal, for short appeal is directed against the judgment/final order passed by the Writ Court in a writ petition, SWP no. 924/2014, on 19/7/2018, for short impugned judgment, in case titled Bashir Ahmad Thokar v. Union of India and others, seeking setting aside of the impugned judgment with further relief of the dismissal of the writ petition. BRIEF FACTS

(2.) Briefly stated, the respondent/writ petitioner, feeling aggrieved of the order issued by the appellants bearing no. 19/33/2012-S.II/414 dtd. 28/3/2014, in terms whereof, the petitioner/respondent stood appointed as CG-II w.e.f. 20/3/1992 with increments as per rules, challenged the same in a writ petition, SWP no. 924/2014, seeking its quashment with further issuance of writ of mandamus to the effect of directing the respondents to allow the petitioner to work as Stenographer and Condition/Stipulation which reads "Failure to pass the Test" in the 1st appointment order may be quashed and the petitioner may be given all incremental benefits retrospectively under rules.

(3.) Reference to the order of appointment of the petitioner/respondent as stenographer (junior grade) under special recruitment drive on 20/5/1992 has become necessary as the petitioner has continued in service in such capacity till the date the order dtd. 28/3/2014 came to be issued.