(1.) THE petitioner has filed the present petition praying inter alia for issuing a writ of certiorari, for quashing the appointment of the respondent No.4 as the Director (Business Development) in the respondent No.2/GAIL and further, for directing the respondent No.1/PESB and the respondent No.2/GAIL to adopt the recommendations made by the National Commission for Scheduled Tribes (initially impleaded as respondent No.5 in the memo of parties).
(2.) ON the last date of hearing, the petitioner had sought time to amend the memo of parties by impleading Mr. Sanjib Datta as the respondent No.4 and deleting the National Commission for Scheduled Tribes as the respondent No.5. The amended memo of parties has been filed.
(3.) IN the course of arguments, it transpires that till date, the ACC has not acted on the recommendation received by it for making an appointment to the post of Director((Business Development), GAIL, which is a Group A Board Level post. It therefore appears that the present petition is premature.