SUSHIL KUMAR Vs. GOVERNMENT NCT OF DELHI

JUDGEMENT

(1.) The petitioner has challenged the order dated 20.11.2008 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A No.2470/2008, tilted as 'Sh. Sushil Kumar v. Government of NCT of Delhi and others' dismissing his original application, seeking direction to the respondent for relaxation of the rule, and consequent thereto change of his cadre from the driver to that of Operation Theatre Assistant.

(2.) The brief facts to comprehend the controversies are that the petitioner was initially appointed as Nursing Orderly on 17th April, 2000, and he worked on the said post till 5th November, 2004. He was promoted as Staff Car Driver w.e.f. 6th November, 2004 and his cadre was changed.

(3.) For promotion to Operation Theatre Assistant, petitioner required 5 years experience. Since he did not have 5 years experience and promotion also required changing petitioner's cadre from Staff Car Driver, he made a representation to the concerned authorities, which was rejected by order dated 26th June, 2007.