APARESH KUMAR SINGH, J. - (1.) Heard counsel for the parties.
(2.) It is the order dated 10.10.2014 passed by the Learned Central Administrative Tribunal, Patna Bench, Circuit Bench at Ranchi in O.A. No. 78 of 2013 (R) with M.A. No. 18/2013 (R) with which both the writ petitioners are aggrieved. Writ petitioners in WPS No. 6704/2014 is the Union of India and Employee's State Insurance Corporation, while the writ petitioner in WPS No. 1291/2016 was the private Respondent in Original Application whose appointment is in jeopardy in view of determination made by the Learned Tribunal on the original application preferred by the applicant.
(3.) The canvass of the facts which is undisputed between the parties are being referred to hereinafter. For convenience sake, facts as are on record in WPS No. 6704/2014, are being referred to hereunder: The present dispute relates to the recruitment exercise for the post of Dietitian in unreserved category in E.S.I. Hospital at Adityapur under Advertisement No. 52/60 published in the Employment News of the edition dated 28th March-03rd April 2009. It prescribed the following eligibility criteria for the candidates. "(1) Dietician: (a) Essential: Master Degree in Dietetics or Nutrition or Bio-Chemistry or in Home Science or Home Education with Nutrition as a subject from a recognized University or equivalent OR B.Sc. (Home Science/Home Economics) with Nutrition as a special subject from recognized University or equivalent with Post Graduate Diploma in Dietetics from a recognized institute and one year practical experience in the Dietetics department of a Hospital. (b) Desirable: Research or Practical experience in the field of Nutrition and/or related subjects. (C) Age exceeding 30 years. Relaxable for Govt. servant and employees of ESIC up to 5 years in accordance with instructions and orders issued by Central Govt.";