Central Administrative Tribunal - Delhi
Dr. Shoor Vir Singh vs Union Of India on 31 August, 2012
Central Administrative Tribunal Principal Bench OA No.2707/2012 New Delhi, this the 31st day of August, 2012 Honble Mr. Justice Syed Rafat Alam, Chairman Honble Dr. Ramesh Chandra Panda, Member (A) Dr. Shoor Vir Singh S/o Shri Inder Bhan Singh R/o Quarter No. Type V/3, Central Institute of Research on Goat (CIRG) Makhdhoom, Post Office-Farah, Distt. Mathura, UP. Applicant.
(By Advocate : Shri Rajesh Kumar) Versus
1. Union of India, Through its Secretary, Department of Agriculture & Education (DARE), Krishi Bhawan, New Delhi 110 011
2. The Director General, Indian Council of Agriculture Research (ICAR), Krishi Bhawan, New Delhi 110 011
3. Secretary, Indian Council of Agriculture Research (ICAR), Krishi Bhawan, New Delhi 110 011
4. The Deputy Secretary (Personnel), Indian Council of Agriculture Research (ICAR), Krishi Bhawan, New Delhi 110 011
5. The Chairman, Agricultural Scientist Recruitment Board, Krishi Anusandhan Bhawan-I, Pusa Campus, New Delhi. Respondents.
(By Advocate : Shri Gagan Mathur) ORAL (ORAL) Justice Syed Rafat Alam:
Heard learned counsel for the parties.
2. Pursuant to the Tribunals order dated 17.08.2012, the applicant was provisionally allowed to appear in the interview. He appeared before the Selection Committee for appointment/selection to the posts of (i) Director, National Research Centre on Meat, Hyderabad and (ii) Director, National Research Centre on Pig, Guwahati. The Selection Committee interviewed him on 21.08.2012 and finding him not suitable did not recommend his name. Today, during the hearing, learned counsel placed before us the sealed cover on the result of the Selection Committee. It is noticed therefrom that the applicant has not been found suitable for appointment to two posts of Directors by the Selection Committee.
3. In view of the above facts, this Original Application has become infructuous. No further order could be passed in this Original Application, it is accordingly dismissed.
4. Since the Application has now become infructuous, it would be open for the respondents to declare the result. The interim order of this Tribunal dated 17.08.2012 is accordingly vacated.
( Dr. Ramesh Chandra Panda ) ( Syed Rafa Alam) Member (A) Chairman /pj/