DR. VINEET RELHAN S/O SHRI N.D. RELLHAN Vs. UNION PUBLIC SERVICE COMMISSION THROUGH ITS SECRETARY AND UNION OF INDIA (UOI) MINISTRY OF HEALTH AND FAMILY WELFARE

JUDGEMENT

(1.) The Petitioner is aggrieved by an order dated 4th November, 2009 passed by the Central Administrative Tribunal, Principal Bench in OA No. 1914/2009.

(2.) The Petitioner made an application in response to an advertisement for appointment to the post of Specialist Grade-II (Dermatology). When the Petitioner was not called for an interview, he filed an Original Application before the Tribunal on 16th July, 2009.

(3.) During the pendency of the Original Application, the Petitioner received a letter from the Respondents on 23rd July, 2009 informing him that since he had not annexed the necessary certificates, his application form was not accepted. The certificates that the Petitioner did not submit with the application form were:-