UNION PUBLIC SERVICE COMMISSION Vs SHRISTI SINGH
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-006618-006618 / 2019
Diary number: 21448 / 2019
Advocates: LALITA KAUSHIK Vs
Non-Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
Civil Appeal No. 6618 of 2019 (Arising out of SLP (C) No.14169 of 2019)
UNION PUBLIC SERVICE COMMISSION .... Appellant(s)
Versus
SHRISTI SINGH & ORS. …. Respondent (s)
J U D G M E N T
L. NAGESWARA RAO, J.
Leave granted.
1. The point that arises for our consideration in this
Appeal pertains to the eligibility of the first Respondent for
appointment by way of direct recruitment to the post of
Drug Inspector in the Central Drugs Standard Control
Organisation (CDSCO), Ministry of Health and Family
Welfare.
2. The Union Public Service Commission, the Appellant
herein, issued Advertisement No.04 of 2015 inviting online
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applications for recruitment of Drug Inspectors. The
requisite qualification for the post of Drug Inspector are:
a. Degree in Pharmacy or Pharmaceutical Sciences
OR Medicine with specialization in Clinical
Pharmacology OR Microbiology from a recognised
University OR equivalent.
b. Eighteen months’ experience in the manufacture
of at least one of the substances specified in
Schedule ‘C’ to the Drugs and Cosmetics Rules,
1945; OR Eighteen months’ experience in testing
of at least one of the substances specified in
Schedule ‘C’ to the Drugs and Cosmetics Rules,
1945 in a laboratory approved for this purpose by
the licensing authority.
3. The first Respondent submitted her online application
on 16.03.2015. There is no doubt about Respondent No.1
possessing the requisite educational qualifications. In so
far as the experience is concerned, the first Respondent
submitted two certificates issued by M/s Alpa Laboratories
Limited and M/s Mylan Laboratories Limited. The first
certificate showed that the first Respondent had
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experience in testing as she worked in M/s Alpa
Laboratories from 07.09.2012 to 05.03.2014. The
certificate issued by M/s Mylan Laboratories was to the
effect that the first Respondent worked as Analyst in
quality control during the period 13.04.2014 to
19.03.2015.
4. The first Respondent qualified in the combined
computer-based recruitment test. Initially, 496 candidates
were called for interview by a notice dated 16.09.2015 for
selection to 147 posts of Drug Inspector which were
advertised. In the said list the name of the first
Respondent was not there. Thereafter, another notice was
issued by the Appellant on 08.04.2016, calling 723
candidates for interview. The first Respondent was
amongst those who were asked to attend the interview.
She submitted the relevant documents regarding the
requisite experience. By a communication dated
08.07.2016, the candidature of the first Respondent was
cancelled on the ground that she lacked the necessary
experience in testing of substances specified in Schedule
‘C’ in a laboratory approved by the licensing authority.
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5. The non-consideration of the first Respondent for
selection to the post of Drug Inspector was challenged in
the Central Administrative Tribunal, Jabalpur Bench. By an
interim order dated 05.08.2016, the Tribunal directed the
Appellant to permit the first Respondent to participate in
the selection. As the final result was declared during the
pendency of the OA, the Tribunal passed an order making
the declaration of result subject to the outcome of the
Original Application.
6. The Tribunal finally allowed the Original Application
and directed the Appellant to interview the first
Respondent and in case she secures a score which is more
than the last selected candidate in her category she was
permitted to be recommended for appointment.
7. Aggrieved by the judgment of the Tribunal, the
Appellant filed a Writ Petition in the High Court which was
dismissed. Hence, this appeal.
8. The controversy in the present appeal is regarding
the fulfillment of the condition of experience as required by
the Advertisement. As stated earlier, the requisite
experience for appointment as Drug Inspector is 18
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months in the field of quality control and in testing of
drugs prescribed in Schedule ‘C’ and ‘C-1’ in the Drugs and
Cosmetics Rules. Certificates that were produced by the
first Respondent which were issued by M/s Alpa
Laboratories and M/s Mylan Laboratories are placed on
record. The certificate issued by M/s Mylan lab on
17.04.2016 would disclose that the first Respondent was
involved in different stages of testing in quality control unit
of the plant. She was also involved in testing of one of the
drugs specified in Schedule ‘C’ and ‘C-1’ of the Drugs and
Cosmetics Rules. According to the certificate, the first
Respondent worked for two years from 13.04.2014 in M/s
Mylan Laboratories. The requirement of 18 months’,
according to the Advertisement is for a period of two years
prior to 01.03.2015. As the certificate does not satisfy the
requirement of the Advertisement in view of the period
from 13.04.2014 to 01.03.2015 being less than 18 months,
it was rightly not taken into consideration. The other
certificate that was produced by the first Respondent
before the Appellant was issued by M/s Alpa Laboratories
on 05.03.2014. The first Respondent was certified to have
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worked with M/s Alpa Laboratories from 07.09.2012 to
05.03.2014 in the quality control department. It was
mentioned in the certificate that the first Respondent was
carrying on all activities relating to quality control
department such as RM/PM sampling and analysis as well
as water sampling and testing, documentations, online
quality checks, training etc. there is no mention of the first
Respondent having experience in testing Schedule ‘C’
drugs. The candidature of the first Respondent was
rejected on the ground that the said certificate issued by
M/s Alpa Laboratories could not satisfy the eligibility
conditions mentioned in the Advertisement. Yet another
certificate dated 17.03.2015 issued by the M/s Alpa
Laboratories was relied upon by the first Respondent.
According to the said certificate, the first Respondent
worked for 18 months and had experience in testing of
drugs specified in Schedule ‘C’ and ‘C-1’ of the Rules. This
certificate discloses that the job done by the first
Respondent was only for experience purpose without any
remuneration.
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9. In the reply filed to the Original Application in the
Central Administrative Tribunal, the Appellant stated that
the certificate issued by M/s Alpa Laboratories did not
mention about Schedule ‘C’ drugs. As stated earlier, the
first Respondent produced two certificates issued by M/s
Alpa Laboratories. The first one was issued on 05.03.2014
in which there was no mention of her experience in testing
Schedule ‘C’ drugs. The second certificate is dated
17.03.2015 which refers to her experience in testing
Schedule ‘C’ and ‘C-1’ drugs. It is relevant to note that the
first Respondent submitted her online application form on
16.03.2015 and the second certificate issued by M/s Alpa
Laboratories is dated 17.03.2015.
10. The Tribunal was not impressed with the prevaricating
stands of the Appellant in rejecting the candidature of the
first Respondent. Submissions made on behalf of the
Appellant relating to M/s Alpa Laboratories not being a duly
licensed firm and the experience certificate not mentioning
Schedule ‘C’ drugs were rejected. The contention of the
Appellant that the certificate dated 17.03.2015 cannot be
relied upon as the experience was on a non-remunerative
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job was also not accepted by the Tribunal. The High Court
affirmed the findings recorded by the Tribunal on the
ground that the Appellant did not take a firm stand about
the actual reason for rejection of the first Respondent’s
candidature.
11. The certificate dated 05.03.2014 issued by M/s Alpa
Laboratories was the only certificate produced by the first
Respondent before the Appellant. According to the learned
counsel for the Appellant, the second certificate dated
17.03.2015 showing the experience of the first Respondent
in testing Schedule ‘C’ drugs was not produced along with
the certificate dated 05.03.2014. In any event, the said
certificate which showed the experience of the first
Respondent for 18 months in testing Schedule ‘C’ drugs on
a non-remunerative job is doubtful. The said certificate
was issued a day after the first Respondent has submitted
her online application on 16.03.2015. It is relevant to note
that the certificate dated 17.03.2015 discloses that no
salary was paid to the first Respondent for the work done
was only for experience purpose. The decision of the
Appellant that the first Respondent does not fulfil the
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eligibility criterion is correct. The Tribunal and the High
Court ought not to have interfered with the said decision.
12. In view of the above, we are not in agreement with
the judgment of the Central Administrative Tribunal which
was affirmed by the High Court in favour of the first
Respondent. We set aside the judgment of the High Court
and allow this appeal.
...............................J. [L. NAGESWARA RAO]
…...........................J. [HEMANT GUPTA]
New Delhi, August 26, 2019
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