SANGEETA SUPEHIA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner has questioned the order dated 11.04.2014 passed in O.A. No. 1350/CH/2012 by the Central Administrative Tribunal (for short 'Tribunal'), Chandigarh Bench, by which 5th respondent's Application was allowed.

(2.) Post Graduate Institute of Medical Education and Research, Chandigarh (for short 'PGIMER') issued an advertisement to fill up one post of Tutor (Bio-Informatics) in the pay scale of Rs.9300-34800/- with grade pay of Rs.4200/-. The essential qualification prescribed for the post is M.Sc. (Bio Technology, Molecular Biology, Human Genomics/Bio Chemistry/Bio Physics) vide advertisement No.F-04/2010-Estt.I(2) for which last date for receipt of application was 20.10.2010.

(3.) The petitioner and 5th respondent were candidates for recruitment to the post of Tutor (Bio Informatics) among others. 22 candidates were called for interview including the petitioner and 5th respondent on 09.07.2012 vide Annexure A1. 14 candidates appeared before the Selection Committee for interview. Petitioner's name was recommended for selection and appointment so also one Sh. Vikas Sharma's name was kept as the wait list candidate. According to the petitioner 18 candidates applied with the qualification of M.Sc. in Bio-Informatics including her. The petitioner was declared successful and selected for the post of Tutor in Bio Informatics w.e.f 28.08.2012. In pursuance of the same she joined service on 03.09.2012.