- (1.) This is a petition for quashing order dated 3.8.1998 passed by Central Administrative Tribunal, Chandigarh Bench (for short, 'the Tribunal') vide which O.A. No. 585-HR of 1998 filed by the petitioner for directing the respondents to consider her for appointment of Extra Department Stamp Vendor (for short, 'EDSV') was rejected.
(2.) The petitioner is said to have worked as EDSV for fixed periods in the years 1996, 1997 and 1998 but her case was not considered for regular appointment and the application filed by her under Section 19 of the Administrative Tribunals Act, 1985 was dismissed only on the ground that she does not possess the prescribed qualification of matriculation.
(3.) In the writ petition, it has been averred that the minimum qualification prescribed for the post of 'EDSV' is VIIIth standard and the Tribunal has committed a serious illegality by dismissing her application on the ground that she was not qualified.;