P. REENA Vs. UNION OF INDIA

JUDGEMENT

(1.) CHALLENGE in this petition is to the order dated 04 -05 -2011 passed by the Madras Bench of the Central Administrative Tribunal in O.A. No.833 of 2010, wherein and whereunder the application of the petitioner seeking the relief of quashing the order, dated 21 -07 -2010, passed by the third respondent and also a consequential direction to the respondents to grant appointment to the petitioner as Laboratory Technician in pursuance of the selection held vide advertisement dated 02 -10 -2009, was dismissed.

(2.) THE facts in brief are that pursuant to the advertisement dated 02 -10 -2009 for selection to the post of Laboratory Technician, the petitioner applied and was found successful. On scrutiny thereafter, it was found that the Diploma Certificate submitted by the petitioner for possessing a Diploma in Medical Laboratory Technology was not issued by a recognized Institution. Therefore, a show cause notice dated 11 -06 -2010 was issued. Thereafter, the candidature of the petitioner was rejected vide order dated 21 -07 -2010. The Tribunal framed the following questions for adjudication :

(3.) AFTER the impugned order was pronounced on 04 -05 -2011, the petitioner preferred a review petition before the Tribunal, which was dismissed on 02 -04 -2014. There against, a writ petition was filed, being W.P. No.16329 of 2014. The said writ petition was dismissed on 05 -08 -2014. After dismissal of the said writ petition, the petitioner has come up with the instant writ petition questioning the legality and validity of the order dated 04 -05 -2011, after a period of more than three and a half years.