KM SHASHINDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has challenged order dated 3.8.2009 (P.12) passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (for brevity 'the Tribunal') in OA No. 5057/HR/2009. THE Tribunal had rejected her claim by concluding that she had secured 22 marks out of 50 marks allocated for interview which were the lowest. Her total marks were 52 out of 100. THE Tribunal has opined that the petitioner was estopped from challenging the selection process after having participated and failed. THE doctrine in the nature of estoppel would come in play.

(2.) THE respondents had invited applications for filling up the posts of Assistant Director by direct recruitment. THE essential qualifications advertised were (i) degree in Electrical or Mechanical or Electronics Intrumentation Engineering and (ii) Two years experience at power sector and desirable qualification as (a) aptitude for training and (b) knowledge of computer and Simulator would be preferred. THE petitioner applied but was not selected. She challenged the selection of others on the basis that she was the only female candidate holding essential qualifications and desirable qualifications. She claimed that due weighage to desirability qualification should have been given. THE Tribunal dismissed the application. Aggrieved by the order of the Tribunal she has filed the instant petition.

(3.) FOR the reasons afore-mentioned this petition fails and the same is dismissed.