KESHABANANDA GANGULY Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) This writ petition has been filed from the order dated 18th December, 2015 passed by the Central Administrative Tribunal(Tribunal) in OA No.1/AN/2011. By the said order the said original application (OA) was dismissed for the reasons set out therein.

(2.) Under the 2006 Recruitment Rules, a recruitment notice was advertised on 10th May, 2010 in the Daily Telegrams inviting applications from the eligible candidates inter alia, for the post of Graduate Trained Teacher(GTT) for subject Mathematics(Bengali) in respect of two vacancies in OBC category. An interview was held on 18th July, 2010 and based on interview a merit list was also published. In the merit list the names of the private respondents belonging to science stream were appointed for the said post and issued appointment letters.

(3.) The writ petitioner was a holder of degree of Bachelor of Science in Mathematics, while the private respondents were holders of Bachelor of Science in either Physics, Computer Science or Chemistry, but none of the private respondents was a Bachelor of Science with Mathematics and, therefore, being aggrieved by the appointment letter issued to the private respondents OA No.1/AN/2011 was filed by Ganguly.