AMARJEET KAUR Vs. CENTRAL ADMINISTRATIVE TRIBUNAL AND ORS.

JUDGEMENT

(1.) The present Civil Writ Petition under Articles 226/227 of the Constitution of India has been filed by petitioner Amarjeet Kaur for issuance of a writ in the nature of certiorari for setting aside the order dated 31.07.2014, passed by the leaned Central Administrative Tribunal, Chandigarh Bench, Chandigarh (hereinafter referred to as the 'Tribunal'), the merit-cum-selection list for the post of Clerk (SC) on regular basis dated 13.08.2013 and the proceedings of the Meeting of the Direct Recruitment Committee held on 13.08.2013 for the selection of one post of Clerk SC category vide which private respondent No.4 Nishu has been illegally selected. It is further prayed that writ in the nature of mandamus be issued directing the official respondents to re-check/re-evaluate the typing test given by the private respondent and to verify the factum of tampering with in the column showing marks secured by the private respondent in the written test.

(2.) As per the averments in the writ petition, the Health Department of Chandigarh Administration issued the Vacancy Notice dated 14.12.2012 to fill one post of Clerk (regular) of Scheduled Caste category and one post of Peon (regular). The selection criteria for the post of Clerk consisted of three stages.

(3.) The petitioner as well as private respondent qualified the type test held on 30.06.2013. All the candidates who had qualified the typing test appeared in the written test held on 03.08.2013. The petitioner scored the highest marks i.e. 72 out of 90 and private respondent scored 67 marks out of 90. Thereafter, the interview was held on 13.08.2013. Three candidates who have qualified for interview namely the petitioner, private respondent No.4 Nishu and Sunil Vimal were called for interview.