DR. RAJASRI BHATTACHARYYA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) The challenge in the present writ petition is to the two orders dated 22.12.2016 and 10.2.2016 (Annexures P-1 and P-2)) rendered by the Central Administrative Tribunal, Chandigarh Bench (for short "CAT") dismissing R.A.No. 060/00014/2016 and O.A.No.060/ 1063/2014 respectively.

(2.) Ms.Jagdeep Bains, learned counsel for the petitioner submitted that the petitioner had passed her M.Sc. (Biochemistry) from Calcutta University in the year 1999 and in the year 2005 was awarded with Ph.D degree by Jadavpur University. She worked as Research Associate at Bose Institute, Kolkata from 2005-2008 and thereafter as Senior Demonstrator at PGIMER, Chandigarh from 2008-2011.

(3.) In the year 2010, respondent No.7, which is an Institute of Microbial Technology (IMT), Sector 39-A, Chandigarh, caused a publication for filling up various posts of Scientists. The petitioner, being fully eligible, applied for the same through proper channel. She received a call letter for interview in July, 2010 and participated in the interview held on 31.8.2010, but formal result of the selection was not published. In the year 2011, respondent No.7 again caused an advertisement for various Scientific posts vide Advertisement No.10/2011. The petitioner-applicant also applied for such post and she was interviewed in pursuance to the call letter dated 2.9.2013 issued to her, but again no formal result was published till date. In December, 2013, respondents issued appointment letters to some of the candidates without formally publishing merit/select list. The information sought under the Right to Information Act revealed that there were following irregularities in the selection process and interview:-