(1.) Invoking the jurisdiction of this Court under Article 226 / 227 of the Constitution of India, the petitioner herein seeks to call in question legality, validity and correctness of the impugned order dtd. 31/1/2019 passed by the Central Administrative Tribunal (CAT), Jabalpur in Original Application No.200/00552/2018 titled as Sri Yogendra Babu Sharma v. Union of India and others, filed under Sec. 19 of the Administrative Tribunals Act, 1985, by which his original application calling in question the Review DPC proceeding dtd. 2/8/2016 and claiming other consequential reliefs, has been rejected by the CAT finding no merit.
(2.) Challenge to the above-stated impugned order has been made on the following factual backdrop: - Relevant Facts: -
(3.) The petitioner herein joined with the Central Ground Water Board as Assistant Executive Engineer (Group-A) on 28/7/1993 through Union Public Service Commission (UPSC). He was subsequently appointed as Assistant Executive Engineer with effect from 28/7/1995 by notification dtd. 12/10/1998 and he was subsequently promoted as Executive Engineer (Group-A) with effect from 17/7/2003. In the meantime, respondent No.3 published seniority list of Executive Engineers as on 1/1/2012 wherein the name of the petitioner stood at serial No.3 after the names of Mr. A.N. Gunjkar and Mr. G.L. Meena, but above Mr. J.C. Borgohain at serial No.4.
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