MANAS RANJAN TRIPATHY Vs. NISER

JUDGEMENT

(1.) The petitioner has filed this writ application with the following prayer:

(2.) The facts of the case briefly stated is as follows;

(3.) Counter Affidavit has been filed on behalf of NISER admitting most of the relevant facts including the fact that the written test/interview was cancelled due to nonavailability of sufficient number of candidates. It is also admitted that the APO(Admin) of NISER had intimated the petitioner that whenever the institute would advertise the vacancy again in near future, his candidature would be considered. It is further stated that the post against which the petitioner had applied had been redesignated as Assistant (Hindi) as there is no post designated as Junior Hindi Translator, as per the provisions of the Rules of the Institute. Further, the age limit had also been fixed by following the normal practice of other Government of India organizations. As regards consideration of the candidature of the petitioner, it is specifically stated that since he fulfils all the eligibility conditions except age for the readvertised post that is, Assistant (Hindi), still he would be considered for appearing in the interview. It has also been stated that even if the petitioner has not applied for the post of Assistant (Hindi), there is no embargo to consider him along with other candidates for the said post provided he fulfils all the eligibility conditions.