UNION PUBLIC SERVICECOMMISSION Vs. MANAS KUMARSINHA

JUDGEMENT

(1.) The Union Public Service Commission, the petitioner herein, issued a notification dated 20.02.2009, calling for applications for appointment to the post of Fisheries Scientist in Fishery Survey of India, Mumbai. The notification was published in newspapers, besides Employment News. The last date for submission of completed application was indicated as 15.04.2009. The first respondent submitted his application. Though he claimed that he is entitled to weightage on account of experience, certificate showing his previous experience was not enclosed along with the application. This made the petitioner to reject the first respondent's application.

(2.) The first respondent filed Original Application in O.A. No. 1400 of 2012 before the Madras Bench of the Central Administrative Tribunal (hereinafter referred to as "the Tribunal"). The Tribunal, initially permitted the first respondent to participate in the interview. Thereafter, the Original Application was allowed by order dated 29.10.2013. The said order is challenged in this writ petition, at the instance of the Union Public Service Commission.

(3.) We have heard the learned counsel for the petitioner. We have also heard the learned counsel for the first respondent.