Gauhati High Court
Binay Kumar Diwana vs The Union Of India And 3 Ors on 7 September, 2022
Author: Michael Zothankhuma
Bench: Michael Zothankhuma
Page No.# 1/3
GAHC010160842022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5105/2022
BINAY KUMAR DIWANA
S/O SRI SHREEKRISHNA CHAURASIA
R/O TYPE-III
QUARTER NO. 14
NHPC COLONY
GERUKAMUKH
DIST-DHEMAJI
PIN-787035
ASSAM
VERSUS
THE UNION OF INDIA AND 3 ORS.
REPRESENTED BY THE SECRETARY (POWER)
SHRAM SHAKTI BHAWAN
RAFI MARG
NEW DELHI
DELHI-110001
2:NHPC LIMITED
REPRESENTED BY THE CHAIRMAN AND MANAGING DIRECTOR
CORPORATE OFFICE
SECTOR-33
FARIDABAD
HARAYANA-121003
3:THE EXECUTIVE DIRECTOR
NHPC LIMITED
CORPORATE OFFICE
SECTOR-33
FARIDABAD
HARAYAN-121003
4:THE GROUP GENERAL MANAGER (CIVIL)
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NHPC LIMITED
CORPORATE OFFICE
SECTOR-33
FARIDABAD
HARAYANA-121003
------------
Advocate for : MR. U K NAIR
Advocate for : ASSTT.S.G.I. appearing for THE UNION OF INDIA AND 3 ORS.
BEFORE
HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
ORDER
07.09.2022 Heard Mr. M.P. Sarma, learned counsel for the petitioner. Also heard Mr. D. Senapati, learned counsel for the respondent nos.2 to 4. None appears for the respondent no.1.
2. The petitioner has filed the present writ petition to enable him to take part in the selection process, for sponsorship of 2 (two) Executives for the 8 th Batch of 15 months Full Time Residential Programme in PGDM (Executive) Programme of NTPC School of Business, Noida, in terms of Circular Nos. NH/HRDCO/PGDM/NSB/2022-23 dated 23.06.2022 and NH/HRDCO/PGDM/NSB/2022-23 dated 19.07.2022 issued by the respondent no.3.
3. This Court vide order dated 05.08.2022 had passed an interim order, directing the respondents to allow the petitioner to participate in the interview process for sponsorship of 2 (two) Executives for the 8 th Batch of 15 months Full Time Residential Programme in PGDM (Executive) Programme of NTPC School of Business, Noida.
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4. It has been brought to notice of this Court that the petitioner has been allowed to participate in the interview. However, the petitioner was not selected.
Instead one Bijoy R. Nair and Naresh Bansal have been selected for the 8 th Batch of 15 months Full Time Residential Programme in PGDM (Executive) Programme of NTPC School of Business, Noida, in terms of the "NHPC Scheme of Facilities for Higher Studies", in pursuant to the selection process undertaken in respect of Circulars dated 23.06.2022 and 19.07.2022.
5. In view of the above, this Court finds that the present writ petition has become infructuous.
6. The writ petition is accordingly closed as infructuous. It is needless to add that the petitioner is at liberty to challenge the selection of the two persons mentioned above, if so advised.
JUDGE Comparing Assistant