JUDGEMENT
-
(1.) Heard Sri Jaideep Narain Mathur, learned Senior Advocate appearing for the petitioner, learned Additional Solicitor General of India for respondent nos. 1, 2 and 3 and learned Additional Chief Standing Counsel for respondent no. 4, 5, 6 and 7. Requirement of service of notice upon respondent nos. 8 and 9 is dispensed with.
(2.) By means of this writ petition the petitioner is challenging Notification No. S.O. 4971(E) dated 19.09.2018, issued by the Ministry of Environment, Forest and Climate Change by which petitioner's name has been omitted from the Notification No. S.O. 3338(E) dated 16.10.2017.
(3.) Learned counsel for the petitioner submits that in pursuance of advertisement dated 12.04.2017 published by the Directorate of Environment, Uttar Pradesh, applications from Experts/Professionals for selection and appointment on the post of Members of the State Expert Appraisal Committee, Uttar Pradesh (hereinafter referred to as "the Members of the Committee"), were to be made, and the petitioner being an expert and former professional in the field of Geology and Mining and having experience of over 33 years of serving the Department of Geology & Mining, Uttar Pradesh at various positions, applied for the aforesaid position/post alongwith other applicants.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.