LAWS(KER)-2019-11-108

ASIF.N Vs. UNION TERRITORY OF LAKSHADWEEP

Decided On November 12, 2019
Asif.N Appellant
V/S
UNION TERRITORY OF LAKSHADWEEP Respondents

JUDGEMENT

(1.) The 4th rank holder in the selection to the post of 'Stockman' and similar grades by direct recruitment in the Animal Husbandry Department of the Union Territory of Lakshadweep is before us aggrieved by the order of the CAT rejecting her challenge against the appointment of the 1st and 3rd rank holders. The challenge was against Annexure who were impleaded as respondents 5, 6 and 7 before the Tribunal.

(2.) As to the 4 th rank holder it is now admitted by the Union Territory of Lakshadweep that both the petitioner and the 4th rank holder has same marks and for reason of the petitioner being older to the 4th rank holder, the petitioner should occupy the 4th position in the rank list at Annexure A6. There is no dispute on that and we need not further speak about the 7th respondent, who has also not cared to appear despite notice.

(3.) The challenge against the inclusion of 1st and 3rd rank holders were on the ground that they did not satisfy the qualifications prescribed in the notification. The qualification prescribed includes Live Stock Inspectors Training course recognised by the State Government having a minimum duration of nine months. The respondents 5 and 6 admittedly had a qualification of a training course having only six months' duration.