SWAPNA SURENDRAN Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This Original Petition is filed by the applicant against the order dated 17/12/2013 in OA No. 1215 of 2012 of the Central Administrative Tribunal, Ernakulam Bench. By the said order, Tribunal dismissed the Original Application holding that the selection conducted by Respondents 2 and 3 to the post of Technical Assistant was in accordance with law.

(2.) Brief facts necessary for the disposal of the Original Petition are as follows:

(3.) By Annexure - A1 notification dated 21/05/2012, applications were invited for filling up of one vacancy in the post of Technical Officer, by the 2nd Respondent. As per Annexure - A1, required qualifications were Degree of a recognised University in Agriculture / Horticulture preferably with experience in noting and drafting in technical matters. Thereafter, Annexure - A2 memo dated 06/09/2012 was issued to the applicants and it was informed that they would have to appear for a written test on 27/09/2012 at the office of the 2nd Respondent. It was further stated in Annexure - A2 that the candidates should bring the admit card enclosed duly affixing their passport size photograph at the time of written test and the original documents showing the date of birth, caste, educational qualifications, experience, etc. should also be brought for verification at the time of interview.