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Judgment
SUNIL GAUR, j.
Vide Advertisement of 9th November, 2017 (Annexure P-1), applications were invited to fill up the post of Executive Director in Association of
State Road Transport Undertakings (ASRTU) on deputation basis. Petitioner claims to have been short-listed and was called for the interview.
Learned counsel for petitioner submits that on 20th February, 2018, petitioner was called for the interview, but he was told on that day that the
interview has been postponed. It is the case of petitioner that thereafter, fresh Advertisement (Annexure P-4) has been issued on 9th April, 2018
which according to petitioner’s counsel has been circulated to five Ministries, whereas the earlier Advertisement (Annexure P-1) was circulated
to twelve Ministries.
Learned counsel for petitioner submits that even the eligibility criteria in the impugned Advertisement (Annexure P-4) has been changed to the
detriment of petitioner. Quashing of impugned Advertisement of 9th April, 2018 (Annexure P-4) is sought in this petition on the ground that this
Advertisement makes petitioner in-eligible.
Despite service of advance notice, there is no representation on behalf of second respondent.
In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition and the application with permission to petitioner to
make a concise Representation to second respondent qua the impugned Advertisement (Annexure P-4) within a week. If any such Representation is
received by second respondent, then it be considered and disposed of by a speaking order within a period of four weeks and the fate of the
Representation be conveyed to petitioner within a week thereafter, so that petitioner may avail of the remedies, as available in law, if need be.
Second respondent be apprised of this order forthwith, to ensure its compliance. It is made clear that till the fate of said Representation is conveyed
to petitioner, the selection in pursuance to impugned Advertisement of 9th April, 2018 be not finalized.
With the aforesaid directions, this petition and the application are accordingly disposed of. Copy of this order be given dasti to petitioner’s
counsel.