High CourtsDivision Bench(2011) 03 DEL CK 0244

Dr. Virender Singh Lather vs The Secretary A.S.R.B. and Another

Delhi High Court · Decided on 10 March 2011

HON’BLE JUDGES
Veena Birbal, J · Anil Kumar, J
RESULT
Dismissed
CASE NUMBER
Writ Petition (C) No. 10916 of 2005

AI Structured Summary

Not yet generated for this judgment

Judgment

5 paragraphs · 196 words

Anil Kumar, J.—The Petitioner has challenged the order dated 18.02.2005 passed by Central Administrative Tribunal, Principal Bench in O.A. No. 1339/2003 titled Dr. Virender Singh Lather v. Agriculture Scientists Recruitment Board and Ors. dismissing his application seeking appointment to the post of Principal Scientist (Genetics/Cytogenetic) IARI, New Delhi.

2.

The Tribunal has held that the Petitioner was in the scale of Rs. 10,000-15,200/- and not in the scale of Rs. 12,000-18,300/- which was the requirement of the Respondent No. 1. The eligibility condition for appointment to the post of Principal Scientist (Genetics/Cytogenetic) IARI, New Delhi was three years in the scale of Rs. 12,000-18,300/- and the Petitioner was appointed to the scale of Rs. 16,400-22,400/- on 04.03.1998. The Petitioner, thus, completed three years in the said scale on 03.03.2001 whereas the last date for application for the said post was 16.06.2000 and the interview was conducted on 23.07.2001.

3.

According to the learned Counsel for the Respondents, the Petitioner ought to have had the eligibility condition as on date of the application which he did not possess.

4.

No one is present on behalf of the Petitioner.

5.

The writ petition is, therefore, dismissed in default.