JUDGEMENT
RAGHVENDRA S.CHAUHAN,J. -
(1.)The petitioner has challenged the legality of the order dated 19.3.2018, passed by the Central Administrative Tribunal, Bangalore Bench, whereby the learned Tribunal has directed the petitioner to appoint the respondent, Ms. Reena Tripathi, on the post of primary teacher in KV School. The learned Tribunal has also imposed a cost of Rs. 25,000/- on the petitioner, and directed that this cost shall be paid within one month.
(2.)This case has rather checkered history which begins with the issuance of Advertisement No.7 published in Employment News, on 20/26.7.2013. By the said advertisement, the petitioner had advertised vacancies for the post of primary teacher in KV School. Since the respondent, Ms. Reena Tripathi, was hopeful that she would be selected for the post of primary teacher, she had applied for the same. However, by order dated 26.8.2014, her candidacy was rejected, ostensibly on the ground that although she has the qualification of B.Ed, but she does not meet the essential qualification as advertised for the said post. Since the respondent was aggrieved by the said order, she filed an Original Application, namely O.A.No.1496/2014, before the learned Tribunal. By order dated 9.6.2015, the learned Tribunal allowed the O.A., and directed the petitioner to consider the respondent's case for selection to the said post.
(3.)Since the petitioner was aggrieved by the order dated 9.6.2015, it filed a writ petition before this Court, namely W.P.No.34208/2015. However, by order dated 9.12.2015, this Court dismissed the writ petition. Furthermore, since the petitioner was aggrieved by the order dated 9.12.2015, it filed a S.L.P., namely S.L.P.No.26678/2016, before the Hon'ble Supreme Court. But even the S.L.P. was dismissed by the Apex Court, by its order dated 17.4.2017.
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