K K TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal by special leave is directed against the judgment and order dated 9th August, 2001 passed by the Division Bench of the High Court of Allahabad at Allahabad in Civil Miscellaneous Writ Petition No. 10242/2000 and Civil Miscella neous Writ Petition No. 18114/2000. By the common judgment under challenge, the High Court dismissed the writ petitions whereby the order dated 8th February, 2000 passed by the Central Administrative Tribunal (hereinafter referred to as the Tribu nal, Allahabad Bench, Allahabad, in O.A. No. 465/1999 was affirmed, whereunder the Tribunal directed the Union of India through the Secretary, Ministry of Defence respondent No.1, Engineer-in-Chief, Army Head Quarters respondent No. 2 and Union Public Service Commission respondent No. 3 herein to fill in the posts of G Executive Engineer in proportion of 2/3rd from the Assistant Executive Engineers and l/3rd from Asistant Engineers in accordance with the relevant rules.

(2.) Facts relevant and necessary leading to the filing of this appeal may be stated.

(3.) There are two feeder channels for promotion to the post of Executive Engi neers (EEs): (i) from direct recruit known as Assistant Executive Engineers (AEEs) and (ii) from the grade of Assistant Engineers (AEs) (promotees).