A.R. DUBLA NAIK Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition filed under Articles 226 & 227 of the Constitution of India is directed against the order dated 3.10.2012 in O.A.No.326/2012 whereby the Central Administrative Tribunal, Bangalore Bench, Bangalore, has dismissed the application of the petitioner challenging his non-selection to the Group "B" post.

(2.) The petitioner has been working as Senior Section Officer at Bangalore Cantonment Railway Station. The post held by him is a "C" group post. As per the Rules of promotion, Group "B" cadre is done through seniority-cum-selection process, which is known as 70% quota and through competitive examination, which is known as 30% merit quota. Both the quotas are filled through a selection process certified by Indian Railways under its master circular No. 68 dated 30.3.2007 (Annexure "A1").

(3.) The respondents issued a notification dated 15.9.2012 for filling up of 6 posts (UR-03, SC-02, ST-01) of Assistant Divisional Signalling and Telecommunication Engineer/Assistant Signalling and Telecommunication Engineer in Group-B service. The petitioner participated in the written examination conducted on 31.3.2012 and qualified in the written examination. He was found fit in the medical examination. He was required to participate in the viva-voce and accordingly, he was advised to participate in the viva-voce to be held on 12.6.2012.