ASHOK KUMAR Vs. MCD

JUDGEMENT

(1.) THE petitioners have challenged the order dated 20th August, 2010 passed by the Central Administrative Tribunal Principal Bench, New Delhi in an application under Section 19 of the Administrative Tribunal Act, 1985 titled Sh. Ashok Kumar and Anr. vs. Municipal Corporation of Delhi and Ors. dismissing their application seeking change of their seniority viz-a-viz other respondents.

(2.) BRIEF facts to comprehend the dispute between the parties are that for the post of Assistant Engineer (Civil) a test was conducted by Delhi Subordinate Staff Selection Board (hereinafter referred to as "DSSSB"). The petitioners and others were selected for appointment to the post of Assistant Engineer (Civil). Subsequent to the selection DSSSB had sponsored the petitioners to the MCD for appointment to the post of Assistant Engineer (Civil) along with others.

(3.) LATER on by letter dated 4th December, 2008 the respondent No.1 received a merit list/select panel from DSSSB which led to revision and redrawing of the select panel/merit list which was finalized by the respondent No.1 and was circulated by circular dated 30th July, 2010. While finalizing the select panel/merit list the relevant OMs of the Government of India including O.M dated 3rd July, 1986 of DOPT were followed with.