ARUNA MEENA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) VIDE impugned decision dated July 10, 2012, O.A. No.2234/2012 filed by the writ petitioner has been dismissed by the Central Administrative Tribunal.

(3.) AS per the advertisement in question, Essential Qualifications prescribed for eligibility were a degree in Pharmacy or Pharmaceutical Sciences or Medicine with specialization in Clinical Pharmacology or Microbiology from a recognized University or equivalent. The petitioner possesses the same. The second was an experience. It was 18 months experience in the manufacture of at least one of the substances specified in the Schedule.