NIRMALA SHUKLA Vs. UOI

JUDGEMENT

(1.) THE petitioners herein in these two writ petitions have challenged the order dated 26th April, 2011 passed by the Central Administrative Tribunal, Principal Bench (for short, the tribunal) dismissing O.A.Nos.437 and 438/2011. THE challenge in the two OAs was to the cut off marks fixed by the Staff Selection Commission (SSC) for short listing candidates for the post of Assistant Archeologist. THE contention of the petitioners is that they meet and fulfill the qualifications mentioned in the advertisement and, therefore, they must be called for the interview. It is contended that the SSC could not have prescribed a short listing criteria and called candidates who had secured 70% or more marks for the interview.

(2.) THERE is no merit in the said contention. In the advertisement No. SSC/Mu/1/2009 published in Rozgar Samachar 22-28 August, 2009 under the heading `Mode of Selection' it was mentioned as under:-

(3.) THE tribunal has also placed reliance on Tridip Kumar Dingal and Others Vs. State of West Bengal and Others, (2009) 1 SCC 768 in which it has been held by the Supreme Court that the purpose of shortlisting is to eliminate large number of candidates, who have applied.