DHARTIBEN KANUBHAI KURKUTIA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Union Territory of Dadra and Nagar Haveli and Daman and Diu issued an advertisement dated August 29, 2018 inviting online applications from eligible candidates for recruitment on the post of Statistical Investigator. The educational qualification mentioned in such advertisement reads as follows:

(2.) The petitioner, pursuant to such advertisement, offered her candidature. By a communication dated December 4, 2020, the Joint Secretary, Staff Selection Board, informed the petitioner that she was not eligible for consideration since she did not have 'Statistics ' as one of the subjects at the graduation level. Incidentally, the petitioner is the holder of a degree in Master of Science in Microbiology (five years integrated programmer) with 'Biostatistics ' as one of the subjects.

(3.) Aggrieved by the communication dated December 4, 2020, the petitioner approached the Central Administrative Tribunal, Mumbai Bench, contending that major portion of the syllabus that she studied while succeeding in 'Biostatistics ' is covered by the syllabus of 'Statistics ' at the graduation level. The contention of the petitioner, however, did not find favour with the Tribunal. By its short order dated February 11, 2021, the Tribunal rejected the contention of the petitioner holding that she had no cause of action for invoking its jurisdiction.