- (1.)IN the Judgment, the parties shall be referred to in the same rank as they are arrayed in W. P. No. 41237 of 2005.
(2.)THESE writ petitions have been filed challenging the order of the Central Administrative Tribunal, Chennai Bench, in O. A. No. 689 of 2004 dated 7. 12. 2005. The above said O. A. was filed by the 1st respondent/applicant therein with the following original prayer:
"a. To direct the first respondent to appoint the applicant to the post of the Principal in a Higher Secondary School in Pondicherry under the Scheduled Caste Category instead of the second respondent pursuant to Order No. F. 1/114/2003-R. III dated 16. 7. 2004 issued by the first respondent. b. And pass such further or other orders as may be deemed fit and proper in the circumstances of the case and thus render justice. "
Subsequently, the said relief was requested to be amended in M. A. No. 453/2004 with the following prayer:
"under these circumstance, it is prayed that this Hon'ble Tribunal may be pleased to implead the third respondent as party respondent in O. A. No. 689/2004 consequently amend the relief in O. A. No. 689/2004 so as to quash the appointment order issued by the third respondent in his letter in Ref. No. A. 12012/cs/ebn/e. 1/2004 dated 13. 8. 2004 and thus render justice. "

(3.)THE facts leading to the above writ petitions are: the 2nd respondent in W. P. No. 41237/2005 called for applications for appointment to the post of Principal, Government Higher Secondary School, Pondicherry, by advertisement bearing No. 17 published in the Employment News on 13. 9. 2003 for three vacancies. Out of the said three vacancies, one was reserved for Scheduled Caste. In respect of Scheduled Caste vacancy, totally, 48 applications were received. On the basis of preliminary scrutiny and short-listing criteria, approved by the 2nd respondent, 11 candidates were called for interview on 9. 3. 2004. The petitioner and the 1st respondent were also among those eleven candidates. Basing on the performance in the interview, the petitioner was selected as per the selection list published on 16. 7. 2004. Subsequent to this, the 1st respondent herein filed the above said O. A. The Tribunal, by order dated 7. 12. 2005, allowed the O. A. and further directed the official respondents to appoint the 1st respondent as the Principal of the Higher Secondary School. Challenging the same, the petitioner herein has filed the above writ petition.