HARITHA G. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr P Raveendran learned Counsel for the petitioner, and Mr Sabu Geroge learned Standing Counsel for the Airports Authority of India.

(2.) The petitioner applied for the post of Senior Assistant (Electronics) in the Airports Authority of India Southern Region, for which a notification for selection was issued on 20/12/2023. The petitioner has filed the present writ petition aggrieved by the noninclusion of her name in the final select list despite, according to her, securing the top position in the written test.

(3.) According to the petitioner, she belongs to the Ezhava noncreamy layer category. She had submitted an online application claiming relaxation of age. The petitioner was issued the non-creamy layer certificate No.87941892 dtd. 19/8/2024 by Tahsildar, Kollam. A computer-based test was conducted on 17/3/2024 and the marks scored by the candidates were published. After the publication of the marks scored by the candidates, the Regional Executive Director, Southern Region, Airports Authority of India, Chennai, issued a communication dtd. 14/8/2024 to the petitioner to appear at the office with all necessary certificates for verification. A final list (provisional selection list for attending training) was published intimating the training at Civil Aviation Training College (CATC), Prayagraj with effect from 4/11/2024 of the candidates whose roll numbers were mentioned in the said list.