BALRAM SAHU Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) Balram Sahu in this writ petition impugns order dated 20 th March, 2014 passed by the Principal Bench of the Central Administrative Tribunal, New Delhi (Tribunal, for short) whereby his OA No. 1414/2012 questioning the appointment of S. Mani Vannan as Deputy Drug Controller (India) has been dismissed.

(2.) A number of contentions were raised by the petitioner before the Tribunal, albeit the contention raised before us is rather concise. Before we deal with the said contention, the factual matrix may be noticed. Applications were invited by the Union Public Service Commission for filling up five posts of Deputy Drug Controller (India), including one post each for Scheduled Caste and Other Backward Category Candidates. Balram Sahu, the petitioner, and S. Mani Vannan, the fourth respondent, were Other Backward Caste candidates who had applied and the later stands appointed to the said post. The appointment of the fourth respondent is under challenge.

(3.) The essential qualifications as prescribed and mentioned in the advertisement, read as under: -