Gauhati High Court
Gs-191966A Inamdar Umesh Gajanan vs The Union Of India And 4 Ors on 10 December, 2018
Author: N. Kotiswar Singh
Bench: N. Kotiswar Singh
Page No.# 1/3
GAHC010270672018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 8451/2018
1:GS-191966A INAMDAR UMESH GAJANAN
S/O SRI GAJANAN PRESENTLY SERVING AS VMECH A 125 RCC (GREF) PIN
930125
C/O 99 APO
VERSUS
1:THE UNION OF INDIA AND 4 ORS.
REP. BY JOINT SECRETARY (BR), MINISTRY OF DEFENCE (EARLIER
DESIGNATED AS SECRETARY (BRDB), ROOM NO. 418, B WING 4TH FLOOR
SENA BHAWAN, NEW DELHI- 110011.
2:DIRECTOR GENERAL
BORDER ROADS ORGANIZATION
SEEMA SADAK BHAWAN
RING ROAD
DELHI CANTT.
NEW DELHI- 110010.
3:THE CHIEF ENGINEER
HQ CE (P) VARTAK
PIN 931716
C/O 99 APO
4:OFFICER COMMANDING
125 RCC (GREF)
PIN - 930125
C/O 99 APO
5:THE SENIOR MANAGER
DEPARTMENT OF POSTS
GOVT. OF INDIA
Page No.# 2/3
MAIL MOTOR SERVICE
134-A
S.K. AHIRE MARG
WORLI
MUMBAI-400018
Advocate for the Petitioner : MRS. R BORAH
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE N. KOTISWAR SINGH
ORDER
Date : 10-12-2018 Heard Mr. D. Borha, learned counsel for the petitioner. Also heard Mr. S.S. Roy, learned Government Advocate for the CGC.
Issue notice, returnable within 3(three) weeks.
The petitioner who is serving as a Vehicle Mechanic in the Border Road Organization for the last 9 years and 5 months had sought permission of the authority to allow him to appear for an advertised post of Motor Vehicle Mechanic advertised on 06.11.2018. The request of the petitioner to apply for the said post has been rejected vide order dated 03.12.2018 citing certain guidelines dated 10.01.2018 The petitioner has annexed a copy of the said guidelines which however deals with the deputation not with application for direct recruitment.
In that view of the matter, this Court is prima facie satisfied that the rejection of the application of the petitioner to apply the aforesaid advertisement post may not be appropriate. Accordingly, it is directed that the petitioner may be allowed to submit his application for the said advertised post. However, this will be subject to the result of this petition.
In other words, the respondent authority No.4 shall forward the application of the petitioner for applying for the said advertised post in terms of the application dated Page No.# 3/3 28.11.2018 and if selected for the said post, it will be subject to the result of this petition.
List accordingly.
JUDGE Comparing Assistant