MADHU KUKRETI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Intra-Court Appeal impugns the judgment dated 11th March, 2011 dismissing W.P.(C) No. 4723/2008 preferred by the appellant. Notice of the appeal was issued and the same was admitted for hearing. The counsels have been heard.

(2.) THE respondent no.2 Security Printing & Minting Corporation of India Ltd. (SPMCIL), a Public Sector Undertaking wholly owned by the Government of India had vide advertisement published on 29 th July, 2006 LPA502/11 invited applications inter alia for the three posts of Executive Assistant with the following qualification:-

(3.) THE appellant on 2nd February, 2007 sought some further information regarding work experience and upon not receiving the same, on 16th March, 2007 complained to the Central Information Commission and whereafter the said information was furnished to her; the appellant claims that as per the said information also the work experience of all the five candidates aforesaid was more or less the same.