Union Of India, vs Bhukya Vijay Nayak
2022 Latest Caselaw 1317 Tel

        HONOURABLE SRI JUSTICE P. NAVEEN RAO

            HON'BLE Dr. JUSTICE G.RADHA RANI

         W.P. Nos. 38693 of 2018 and 21637 of 2021

                      Date : 21.03.2022

Between:
The Union of India
Rep by its Secretary Union Public Service Commission Dholpur
House Shahjahan Road New Delhi 110069
& another
                                                     Petitioner

                           And
Salem Kalpana Kumari D/o Sri S Devaraj Aged about 34 yrs
Occ Unemployee R/o H No 16429/345 Tulasi Nagar A P H B
Colony Narsapuram West Godavari District A P State & others
                                                 Respondents

The Court made the following:

HONOURABLE SRI JUSTICE P. NAVEEN RAO

HON'BLE Dr. JUSTICE G.RADHA RANI

W.P. Nos. 38693 of 2018 and 21637 of 2021

ORDER: (Per Hon'ble Sri Justice P Naveen Rao)

Heard learned counsel for petitioners Sri B Narasimha Sharma

in both writ petitions; Sri A.Raghu Kumar for respondents 1 to 3 in

WP 38693 of 2018 and Sri K Sudhakar Reddy for first respondent and

Sri Namavarapu Rajeshwar Rao for second respondent

in W P No. 21637 of 2021.

2. In the recruitment conducted for the post of Drug

Inspector in Central Drugs Organisation, Ministry of Health and

Family Welfare, though first respondent in both writ petitions were

successful, but their names were not included in the select list, on the

ground that they did not possess essential experience certificate.

Aggrieved thereby, they filed O.A.Nos.021/792/2016 and

020/687/2016 before the Central Administrative Tribunal, Hyderabad

Bench. The Tribunal by orders dated 25.4.2018 and 16.8.2018

respectively, following the decision of the Principal Bench in O A No.

2390 of 2016 and batch dated 22.3.2018 declared that applicants

therein are entitled for appointment to the post of Drug Inspector and

directed the respondents to consider the cases of applicants for

appointment to the post of Drug Inspector in accordance with the

Rules. Aggrieved thereby, these two writ petitions are filed.

3. Court is informed that the judgment of the Principal

Bench in O.A. No. 2390 of 2016 and batch was challenged before the

Delhi High Court in W.P. (C) No. 2475 of 2019 and batch and by

judgment dated 18.2.2000 the batch of writ petitions were dismissed

confirming the decision of the Tribunal. Aggrieved thereby, petitioners

herein filed SLP Nos. 3475--3756 of 2021 before the Hon'ble Supreme

Court and by orders dated 5.4.2021 said appeals were dismissed.

Thus, the decision of the Principal Bench in O.A.No.2390 of 2016 and

batch which was followed by Central Administrative Tribunal,

Hyderabad bench has become final.

4. In view thereof, these writ petitions are also liable to be

dismissed and accordingly dismissed. Miscellaneous applications,

if any pending stand closed.

__________________ P NAVEEN RAO,J

___________________ Dr. G.RADHA RANI,J DATE: 21.03.2022 TVK HONOURABLE SRI JUSTICE P. NAVEEN RAO

HON'BLE Dr. JUSTICE G.RADHA RANI

W.P. Nos. 38693 of 2018 and 21637 of 2021

Date : 21.03.2022