CATHARINE EVA MYRTHONG Vs. UNION OF INDIA

JUDGEMENT

(1.) The short question involved in this case is whether an applicant having taken advantage of a concession as regards any eligibility criterion in one category may again avail of the same concession in another category to be, in effect, the double or multiple beneficiary of the concession by virtue of such candidate belonging to two or more of the categories entitled to obtain the concession.

(2.) The issue is of some importance and despite the considerable industry on the part of Counsel appearing on either side, no direct precedent on the issue has been brought.

(3.) It must be recorded at the outset that this petition has been received since the Central Administrative Tribunal was not available as is recorded in the interim order of August 12, 2022, and that despite the petitioner's best efforts, the petition carried to the Tribunal could not be listed since August 5, 2022 while the selection process was being continued upon the petitioner being found ineligible to be considered for the post.