UNION OF INDIA Vs. YOGENDRA SINGH

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) The respondent applied to the appellants' Railway Recruitment Board for the post of Health Inspector pursuant to an employment notice dated 22/9/1990. The employment notice prescribed that the educational qualifications for the said post were B. Sc. (Chemistry) plus Diploma of Health Inspector from a recognised institute. The respondent was called for a written test, in which he was successful. He was then called for an interview. Before the interview was held it was discovered that the respondent did not possess the aforementioned educational qualifications and he was not interviewed.

(3.) The respondent filed an application before the central Administrative tribunal, Bombay, and contended that he held the Degree of B. A. and thediploma of Sanitary Inspector and was eligible having regard to the educational qualifications prescribed prior to 24/5/1990, which qualifications were relevant for vacancies that existed on the date of the amendment of the educational qualifications, namely, 24/5/1990. The application of the respondent was allowed and the tribunal ordered that the respondent should be interviewed and, if found successful in the interview, should be offered appointment against a reserved post, he being a Scheduled Caste candidate.