BALASWAMY AKALA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel appearing for the Union of India.

(2.) IN this writ application the petitioner, inter alia, prayed for the following reliefs : - -

(3.) SO far as the first relief claimed by the petitioner for issuance of appropriate writ directing the concerned respondents to give effect to the recommendation for appointment of the petitioner to the post of Chairman, Coal India Ltd. is concerned, I am of the view that this Court cannot issue writ of mandamus or any other writ directing the Union of India to appoint the petitioner to the post of Chairman, Coal India Ltd. It is welt settled that a mere selection orinclusion of name in the panel of selected candidates does not confer any right to appointment. But the appointing authority must give reasonable explanation for non -appointment. However, when the selection process for appointment to the post of Chairman, Coal India Ltd. has been initiated by the respondents, it is desirable that the respondent -Union of India should fill up the post of Chairman Coal India Ltd. in accordance with law expeditiously.