DARSHAN DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner is aggrieved by the order dated 23.3.2012 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, in O.A. No. 2510/2011, whereby her said Original Application was rejected. THE petitioner had applied for the post of Junior Hindi Translator which had been notified in the Employment News dated 26.09.2009 by the Staff Selection Commission. THE cut-off date for the submission of applications was 27.09.2010. THE qualifications which were necessary for persons applying for the post of Junior Hindi Translator (in Sub-ordinate Offices) were as under:-

(2.) INSOFAR as the first qualification is concerned, that is, with regard to the Master's Degree, the same does not come into question in the present case inasmuch as the petitioner did not have a Master's Degree on the cut-off date of 27.09.2010. Her Master's degree was obtained subsequently. Therefore, the learned counsel for the petitioner is not pressing his case with regard to the first qualification, that is, with regard to the Master's degree.

(3.) THE learned counsel for the petitioner further submitted that since the petitioner was permitted to take the written examination and was even called for the interview, she could not have been turned out from the interview on the ground that she was ineligible. Consequently, he submitted that a direction should be given to the respondent to conduct the interview and if the petitioner passes, she be appointed. We may point out that the interview letter itself made it clear in paragraph 2 thereof that the candidature was only provisional and that, if at any stage, it was found that the candidate did not fulfil any of the conditions of eligibility as laid down in the notice of the said examination, the candidature would be cancelled. Paragraph 2 of the said interview letter dated 18.03.2011 which was issued to the petitioner is set out hereinbelow:-