KRISHNA MURARI TRIPATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has challenged the order dated 09.08.2005 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No. 497/2005 titled Ramanad, Junior Engineer (Civil) v Union of India & Ors. whereby his Original Application seeking quashing of order dated 06.09.2004 and order dated 08.10.2004 and 02.02.2005 where the respondents had allotted 90 posts of Assistant Engineer (Civil) to the seniority quota to be filled by way of promotion and the request of the petitioner for clarification of vacancies in the Limited Departmental Competitive Examination (LDCE) quota for 2004-2005 had been rejected on the ground that vacancies for the year 2004-2005 were bifurcated between seniority and LDCE quota on account of shortfall/excess of posts in the particular category and the Original Application was dismissed.

(2.) THE Tribunal by the impugned order had set aside the orders impugned by the petitioners to the extent that respondents were directed to re-consider the promotion for the vacancies of the year 2004-2005 in the grade of AE (C) in accordance with rules, as envisaged in the statutory rules promulgated on 14.11.2003. THE Tribunal, however, had held that the promotions made as per the quota assigned to seniority shall not be disturbed. However, promotions of candidates beyond the quota in the seniority were set aside. No one is present on behalf of the petitioner. THE writ petition is, therefore, dismissed in default.