NATIONAL BOOK TRUST Vs. UMA BANSAL

JUDGEMENT

(1.) THE issue of the roster point vacancy being debated in the appeal does not even arise for consideration and we proceed to note the relevant facts.

(2.) THE respondent had an issue pertaining to the adverse entries contained in her ACR for the year 2003-04 against which she had filed a representation which was allowed on 17.11.2005 and prior thereto a DPC met to consider the departmental candidates working as Assistant Editors for promotion to the post of Editor and selected one Smt. Sushma Sonak, junior to the respondent. On 02.11.2005 Sushma Sonak was issued the letter of promotion. This happened 15 days prior to respondent's representation against adverse entry in her ACR for the year 2003-04 being allowed.

(3.) THE appellant opposed the writ petition pleading that as per the Recruitment Rule, 4 posts of Editor's existed; 2 out of which were assigned to the direct recruit quota and the remaining 2 to the promotee quota. It was pleaded that the appellants were maintaining a roster chart and as per the same irrespective of source of recruitment of the Editor who retired, the appellant was filling the vacancies, alternating between promotee and a direct recruit.