Delhi High Court - Orders
Dr. Sudhamoy Mandal vs Union Of India & Ors on 9 October, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~63
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13235/2023
DR. SUDHAMOY MANDAL ..... Petitioner
Through: Mr.Sujeet K. Mishra, Mr.Utkarsh and
Pankaj Balwan, Advocates
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.__, Advocate (Appearance not
given)
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 09.10.2023 CM APPL. 52307/2023 (Exemption) Exemption allowed subject to just exceptions. The application stands disposed of.
W.P.(C) 13235/2023,CM APPL. 52306/2023 (Direction) & CM APPL.
52308/20231. The instant petition under Articles 226 and 227 of the Constitution of India has been filed on behalf of petitioner seeking the following reliefs:-
"(a) issue an appropriate Writ, Order or Direction in the Nature of Mandamus directing the Respondents/ASRB to allow the Petitioner to appear in the Interview Scheduled to be held on 09.10.2023 in the Post of Head Scientist, IARI Regional Station, Pune, ICAR-Indian Agricultural Research Institute, Pusa, New Delhi being Item No.9 in Advertisement No. 02/2023, dated 10.07.2023, and issue Provisional Admit Card/Call Letter as required to appear in the said interview; and/or ALTERNATIVELY:
issue an appropriate Writ, Order or Direction in the Nature of This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/10/2023 at 22:29:48 Mandamus directing the Respondents/ASRB to consider the Application of the Petitioner and Schedule an Interview in the Post of Head Scientist, IARI Regional Station, Pune, ICAR-Indian Agricultural Research Institute, Pusa, New Delhi being Item No.9 in Advertisement No. 02/2023, dated 10.07.2023, on any suitable future date as per the convenience of the Respondents/ASRB and issue Provisional Admit Card/Call Letter accordingly for the said purpose in the interest of justice; and/or
(b) issue an appropriate writ, order or direction in the nature of certiorari directing the Respondents to produce all the records relating to interview to be conducted by the respondents/ASRB on 09.10.2023 and after going through the same set aside/quash the recruitment process in the Post of Head Scientist, IAR1 Regional Station, Pune, ICAR-Indian Agricultural Research Institute, Pusa, New Delhi being Item No.9 inAdvertisement No. 02/2023, dated 10.07.2023, as the same being invalid arbitrary and against the principals of natural justice;
(C) Rule nisi in terms of prayer (a) and (b)and ad-interim order in term of prayer (a) above; and (D) pass such other and further order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."
2. Heard.
3. Learned counsel for the respondents appeared on advance notice. He prays for some time to take instructions.
4. Learned counsel appearing on behalf of petitioner seeks some time to file the list of shortlisted candidates for the interview.
5. Let the needful be done within two days.
6. List on 12th October, 2023.
CHANDRA DHARI SINGH, J OCTOBER 9, 2023 Dy/db Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/10/2023 at 22:29:48