VARINDER HANS Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner has filed the present writ petition impugning the order of the Central Administrative Tribunal, Chandigarh Bench dated 13.12.2017, whereby, Original Application No.060/00177/2016 filed by him challenging his termination order dated 1.10.2015 has been dismissed.

(2.) The Recruitment Cell of the Post Graduate Institute of the Medical Education & Research (PGI) issued advertisement dated 18.09.2012 inviting online applications for recruitment to various posts including Technician Grade-IV (Cane-man).

(3.) The qualification of the said post was as under: