M SARAVANAN Vs. REGISTRAR, CAT, CHENNAI BENCH UNION OF INDIA; G MAHESH KUMAR; AICTE SOUTHERN REGIONAL OFFICE; INSTITUTE OF MECHANICAL ENGINEER (INDIA)

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari calling for the records relating to the order passed in O.A.No.1416 of 2010 dated 27-11-2012 by the Central Administrative Tribunal and quash the same.

(2.) The petitioner herein, as applicant has filed O.A.No.1416 of 2010 on the file of the Central Administrative Tribunal wherein the present contesting respondents have been shown as respondents.

(3.) The material averments made in the petition are that the petitioner is seeking selection to the post of Charge man (T & M), on the basis of Limited Departmental Competitive Examination held on 28th/ 29th August, 2010 by way of challenging the selection of the third respondent on the ground that the third respondent has not satisfied prescribed educational qualification, since he obtained a Diploma from an Institution not approved by All India Council for Technical Education ('AICTE' in short). The first respondent has published a Notification on 07-04-2010 for filling up the vacancies in the post of Charge man (T & M) through Limited Departmental Competitive Examination. Seven posts of Charge man (UR-5 and ST- 2) have been notified. In the Notification it is stated as follows: