MACHIRAJU PEDAPROLU APARNA Vs. STAFF SELECTION COMMISSION BANGALORE

JUDGEMENT

(1.) This writ petition is directed against he order of the dismissal passed in OA No.1659 of 1997 dated 4-8-1998 on the file of the Central Administrative Tribunal, Hyderabad.

(2.) The facts leading to filing of this writ petition as stated in the affidavit filed in support of the petitioner may be stated briefly as follows : The petitioner herein (applicant in OA before the Tribunal) was selected for the post of Lower Division Clerk by Staff Selection Commission and was allotted to the All Indian Radio on 29-5-1985. She possessed M.Com., degree from Andhra University, a Diploma in Library Science and certificates of Typewriting English, Lower and Higher grades. She also underwent Computer course in introduction to PCs and Xenix related to software conducted by National Informatics Centre. She had also passed 'Pragya' Course in Hindi.

(3.) The Staff Selection Commission issued advertisement No.1/97 inviting applications for the post of Section Officers (Commercial). The Upper age limit in case of Departmental candidates was upto 40 years and for other i.e., OBCs upto 43 years, and 45 years for Scheduled Castes/Scheduled Tribes provided their job had nexus to. the post of Section Officer (Commercial). The relevant portion of the notification as extracted in the order of the Central Administrative Tribunal is as follows :