S.S. Saron, J. - (1.) The petition has been filed in the nature of public interest litigation by the petitioner-Vikas Singh Rathee claiming that he is a social worker. The petitioner seeks quashing of the order dated 02/10.12.2015 (Annexure P1) whereby in continuation of office orders dated 07.12.2012, 11.12.2013 and 25.12.2014, the deputation period of Shri Atul Shukla (respondent No.6) as Principal of the Institute of Hotel Management, Panipat has been extended for a period of further one year, i.e. 10.12.2016 or till the regular Principal for Institute of Hotel Management is appointed whichever is earlier. The petitioner also prays for a direction not to further extend the deputation period of Shri Atul Shukla (respondent No. 6) by stating that he is not suitable for the post of Principal. A further direction has also been sought for directing respondents No. 1 to 5 to fill the post of Principal through advertisement and by following the proper procedure.
(2.) We have heard learned counsel for the petitioner and have given our thoughtful consideration to the matter.
(3.) The petitioner, who has filed the petition in the nature of public interest litigation, submits that he is a social worker; however, nothing has been mentioned as to what social cause he has been espousing or has pursued. Besides, the impugned order (Annexure P1) was passed on 02/10.12.2015 and the deputation period of respondent No.6 is about to expire on 10.12.2016. The question whether it is to be further extended or not is for the authorities concerned and it cannot at this stage be said in the absence of any material that the authorities are extending the deputation period of respondent No.6. In case, it is extended, an aggrieved person can always approach the Court.;