R D RAJORA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners have challenged the order of the Tribunal dated 23rd September, 2005 passed in OA No.1627 of 2005, titled as `Sh.Pushpender v. Union of India & Ors.' whereby the OA seeking quashing of amendment to the Recruitment Rules, 2005 notified on 24th March, 2005 & effective from 21st December, 2004 was dismissed.

(2.) THE petitioners who were Income Tax Inspector had contended that they had become eligible for consideration under the recruitment rules notified on 21st December, 2004, however, no DPC was held despite availability of large number of vacancies and thereafter they were not considered for promotion as they had not passed the departmental examination meant for promotion as ITO, pursuant to amendment to Rule 12 by the Recruitment (Amendment) Rules, 2005.

(3.) NO one is present on behalf of the petitioners.