RENU YADAV Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The petitioner is aggrieved by an order dated 02.04.2018, passed by the Central Administrative Tribunal, Principal Bench, New Delhi, dismissing O.A. No.1417/2016 filed by her, praying inter alia that her candidature in the Combined Graduate Level Examination, 2015 (in short "CGLE, 2015") conducted by the respondents, be processed and she be granted concessions as are admissible to an OBC candidate.

(2.) The undisputed facts of the case lie in a narrow compass. The respondent no.3/Staff Selection Commission issued an advertisement for various posts under the CGLE, 2015. The petitioner applied for the same. On the results of the examination being declared, the petitioner found that she had secured 436 marks. She was called for an interview scheduled on 25.03.2016. The call letter issued to the petitioner stated amongst others, in para 3(iii) as follows:-

(3.) As is apparent from the aforesaid stipulation, a candidate was required to submit an OBC certificate mentioning the creamy layer status and her community and the said certificate was required to be obtained between 12.06.2012 and 09.12.2015. The format of the certificate was also prescribed by the respondents and all the candidates were required to adhere to the same. We may note that prior to the call letter being issued by the respondent no.3, in the instructions issued to the candidates, it was clarified in para 21(4) as follows:-