IRFAN BEG Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioner being aggrieved by order dated 05.10.2016 passed by the Central Administrative Tribunal, Jabalpur Bench in Original Application No.532/2013 dismissing the petition filed by the petitioner.

(2.) The petition has also prayed for a direction to the respondent/authorities to declare the result of the selection of the two posts in Group-C against Scouts and Guide quota for the year 2010-2011. It is submitted that pursuant to the notification issued by the respondents inviting applications on 27.11.2010, the petitioner had applied for the aforesaid post and thereafter appeared in the written examination and was placed at Sr. No.1 in the merit list of the written examination, result of which was declared on 19.3.2011. It is submitted that the petitioner also appeared in the viva-voce on 29.03.2011, however, the result of the selection was not notified by the respondents, hence he had approached the tribunal for the relief as stated above.

(3.) It is submitted that the tribunal, by taking into consideration the stand of the respondent that on account of the fact that the competent authority had not given its approval to the selection process by 31.02011, therefore, the entire selection process was cancelled, has dismissed the Original Application filed by the petitioner, being aggrieved by which the petitioner has filed the present petition.