VIKAS KUMAR Vs. UPSC

JUDGEMENT

(1.) THE petitioner has challenged the order dated 12th April, 2010 passed by Central Administrative Tribunal, Principal Bench, dismissing his petition in limini seeking to set aside the order dated 23rd March, 2010 passed by the respondents by which his candidature for appointment to the post of Dy. Director (Administration/Insurance/ Training etc.) in the Employees State Insurance Corporation (ESIC) had been cancelled.

(2.) THE petitioner was appointed as Assistant Consolidation Officer in September, 1997 in the pay scale of Rs. 4500 -7000 and is working at Collectorate Compound, Ghaziabad. According to the petitioner, he is working on a supervisory post as he has supervised record keepers, patwaris, lekhpals and peons etc.

(3.) THE order dated 23rd March, 2010 was challenged by the petitioner contending, inter alia, that the eligibility criteria mentioned in the advertisement did not indicate pay scale as the criteria for the post. It was further asserted that in any case, the petitioner had been working in a responsible capacity for more than five years and therefore, his candidature could not be cancelled.