- (1.) Petitioner/Staff Selection Commission has assailed order dated 17.10.2014 (Annexure P-4) passed by Central Administrative Tribunal, Chandigarh Bench Chandigarh whereby OA No.1529/HR/2013 filed by respondent No.2 was allowed and order dated 07.11.2013 impugned therein, was quashed.
(2.) Respondent No.2/Pardeep Kumar challenged the validity of order dated 07.11.2013 passed by Deputy Regional Director before the Tribunal whereby candidature of respondent No.2 for Combined Graduate Level Examination, 2012 was cancelled and he was debarred from the Commission's examination for a period of 3 years w.e.f 16.09.2012.
(3.) Respondent No.2 was a candidate of Combined Graduate Level, Examination, 2012 which was notified in the employment news on 24.03.2012. Respondent No.2 appeared in the examination with Roll No.1601506382. Respondent No.2 was provisionally called for DEST of the aforesaid examination on 19.11.2012 and he appeared therein.;