SWARN DEV Vs. UNION OF INDIA

JUDGEMENT

(1.) In the instant petition, filed under Article 226 of the Constitution, the petitioner has prayed for the following reliefs:-

(2.) The facts under the cover of which the aforesaid reliefs have been prayed are that the respondents issued an advertisement Notice No.llTJmu/Estt.ll/11-16/14/2021/218 dtd. 27/6/2022 inviting online applications from qualified Retired Indian Nationals for filling up 02 posts of Project Officers with the salary package of Rs.50,000.00 - Rs.80,000.00 p.m. on consolidated basis, prescribing the eligibility for the said posts as graduate with atleast 55% marks from recognized University/ Institute with preference to a candidate holding MBA degree in the field of HR, Finance, Operations Management or Logistics Management.

(3.) The petitioner states to have applied in response to the aforesaid notification being a retired BSF Commandant, whereupon facing the process of selection, the petitioner came to be appointed on contract as Project Officer (Administration and Establishment) in terms of Order No. IITJmu/Estt.II/1/235 dtd. 5/7/2022 whereupon he joined on 6/7/2022 (FN) in terms of Office Order No. IITJmu/Estt.II/14-14/50/2022/237 dtd. 6/7/2022.