N.SUBRAMANI Vs. UNION OF INDIA

JUDGEMENT

(1.) An unsuccessful candidate in the notification dtd. 21/1/2017, issued by respondent No.2 - National Institute of Mental Health and Neuro Sciences (NIMHANS) for appointment of seven posts of Drivers, under 'unreserved category', is before this Court, assailing the order dtd. 18/8/2023, passed by the Central Administrative Tribunal in Original Application No.170/00223/2020, in this writ petition seeking the following reliefs:

(2.) Succinctly, stated facts as per the petitioner are as under:

(3.) In the interregnum, the respondent No.2 floated another notification dtd. 21/1/2017 for appointment of seven posts of drivers under the 'unserved category'. The petitioner being one among the aspirants applied for the post, as he was possessing the suitable qualifications referred to in the notification. As per the notification, the educational qualification fixed was SSLC. In terms of the order passed by the Tribunal stated supra, applicants therein were also included and called for test held on scheduled date.