A.S.Gill, Dev Kant Trivedi, JJ. - (1.) In the present petition Dr. (Smt. Suneeta Tewari has challenged the appointment of Dr. Raj veer Sfngh Rathore on the post of Assistant Director General of the respondent No. 1 U. P. Council of Agricultural Research (hereinafter referred to as the 'Council'). The petitioner has prayed for a writ of certiorarl quashing the order of appointment of the respondent No. 3 and a writ of mandamus to the Council respondent No. 1 and its Director General respondent No. 2 to consider and promote the petitioner to the post of Assistant Director General and in the alternative not to fill in the vacancy of the post of Assistant Director General without observing the due process of selection.
(2.) The case of the petitioner is briefly narrated below.
(3.) The petitioner is a Scientific Officer in the discipline of Agronomy with effect from 2nd July, 1991 having been appointed directly on the recommendation of the selection committee constituted by the Council respondent No. 1. On the other hand Dr. Raj veer Singh Rathore. respondent No. 3, was appointed as a Technical Consultant for a period of six months in the year 1995 by the Director General, respondent No. 2 with effect from 1st of July. 1996 and his term was extended inspite of the ban on recruitment. The appointment as Technical Consultant is permissible under the Rules for a period of six months and the same may be extended for another period of six months in case the expertise required for a Technical Consultant is not available. The appointment of the respondent No. 3 on the post of Technical Consultant was against the prescribed norms and it was made secretly on extraneous considerations of favouritism and nepotism.;