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Judgment
Justice L. Narasimha Reddy:
The applicant is working as Senior Systems Analyst in the Tariff Commission, the 2nd respondent herein. She is attaining the age of superannuation on 30.11.2020. She gave a representation to the respondents with a request to appoint her to the post of Adviser (Systems) on short-term contract basis. She contends that if her case is considered as Adviser (Systems), it would be beneficial for the 2nd respondent-organization as well as her. It is stated that the representation submitted by her is not even considered by the respondents. On 21.08.2020, a communication was received stating that since the winding up of the organization is under consideration, the request of the applicant cannot be considered. Hence, this O.A.
We heard Mr. Tushar Ranjan Mohanty, learned counsel for applicant and Mr. R.K. Jain, learned counsel for respondents, at the stage of admission, through video conferencing.
It is true that the applicant served the organization for quite a long time and she is due to retire in the next month. There is nothing wrong in her expecting forward movement in the career. However, there must exist some a vacancy and the need to fill the same. One cannot make appointment or promotion for the sake of it.
We, therefore, dispose of the O.A. by directing that in case the respondents are of the view that the appointment of the applicant as Adviser would help the organization in any manner, her request shall be considered. There shall be no order as to costs.