- (1.) The petitioner has questioned the validity of the order dated 2.9.2015 (Annexure P-13) passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (for short 'Tribunal') in O.A.No. 060/00764/2014 .
(2.) On 15.3.2010 the Police Department, U.T., Chandigarh, advertised 1200 posts of Constable (Executive). The posts were classified as follows:- JUDGEMENT_60_LAWS(P&H)3_2016_1.html
(3.) The petitioner applied for the post of Constable (Executive) under OBC category. The results were announced on 14.11.2010 and the petitioner secured 39 marks. The petitioner's initial grievance was that even though she had secured 39 marks under OBC category, a candidate who had secured 37 marks was called for interview under the general merit category. In this regard, she filed Original Application No. 437/HR/11 of 2011 before the Tribunal, which was disposed of in favour of the petitioner. The Chandigarh Police Administration, feeling aggrieved by the order of the Tribunal dated 20.1.2012, preferred review application and the same was dismissed. Consequently, CWP No. 15862 of 2012 was filed before this Court, which was also dismissed on 2.4.2013. Thereafter, it appears that petitioner filed COCP before the Tribunal and during its pendency, she was called for interview on 29.7.2013 and awarded 6 marks. Her name was finally included in the waiting list at Sr. No.10.;