PIL Case Details

The PIL challenges action of the Department of Financial Services, Union of India regarding its notification for application for recruitment to the post of Presiding Officer, Debt Recovery Tribunal. The respondent made advertisement F.No. 7/2/2019 - DRT, dated 3.9.2019 as was available in its official web - site.The petitioner submitted his application pursuant to this advertisement. With all ulterior motive, the respondent has issued an advertisement afresh in the F. No. 7/3/2021 - DRT, dated 12.7.2021 to fill up the same post without processing the applications made earlier pursuant to the aforementioned advertisement dated 3.9.2019. The petitioner alleges that the action of the respondent was arbitrary, deliberate, perverse and in gross negligence of past rulings of the Apex Court.