ATHRIA S. Vs. UNION OF INDIA

JUDGEMENT

(1.) The applicant in OA No.695/2016 on the file of the Central Administrative Tribunal, Ernakulam (herein after mentioned as the Tribunal) is the petitioner herein. She is challenging the order dated 21.11.2019 in O.A.No.180/00694/16 of the Tribunal. The petitioner is a registered medical practitioner with Masters degree in Obstetrics and Gynaecology and Diploma in Obstetrics and Gynaecology. Applications were invited for the post of Specialist Gr.II (Junior scale) by the Employees State Insurance Corporation. As per the Notification, the qualification prescribed was as here under:

(2.) According to the petitioner, she is having the qualification as per the notification. But she was not considered and the 5 th respondent was considered for the post as per Annexure-A5 produced before the Tribunal. Hence the Original Application is filed with the following prayers:

(3.) Annexure-A5 produced along with the Original Application is the final result for recruitment to the post of Specialist Gr.II(Senior Scale & Junior Scale) for Kerala Region of ESI Corporation. It is contended by the petitioner that, the 5 th respondent who was declared as ineligible in Annexure-A3 has been declared as provisionally selected for the post of Specialist Gr.II in Obstetrics and Gynaecology for the Kerala Region as per Annexure-A5. Therefore, the petitioner challenge the selection of the 5th respondent.