HARBANS SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against an order dated 28/02/2001 passed by the Central Administrative Tribunal ("CAT" for short) in OA No. 691/2000 whereby and whereunder the Original Application filed by the petitioners herein was dismissed.

(2.) The writ petitioners who were two in number filed the aforementioned Original Application before the learned Tribunal questioning the inaction of the respondents in the matter of inclusion of (heir names in the list for their promotion as an Assistant Engineer in Central Public Works Department (CPWD).

(3.) The factual matrix relevant for the purpose of this petition is as follows: The UPSC invited applications on or about 1/08/1992 from eligible candidates for a limited departmental competitive examination lor promotion of Junior Engineer Grade (Electrical) to the post of Assistant Engineer Grade (Electrical) in the CPWD. Rule 8 of Rules of examination is as follows: