M.C.D. Vs. I.C. SHARMA

JUDGEMENT

(1.) CM 4823/2012

(2.) THIS writ petition is directed against the order dated 12.11.2010 in OA No. 969/2010 passed by the Central Administrative Tribunal, Principal Bench, New Delhi. The only question that arises for consideration is whether the respondent is to be considered for promotion to the post of Store Supervisor with the MCD. According to the learned counsel for the petitioner, the post of Store Supervisor has become redundant inasmuch as garbage disposal has been outsourced and, therefore, it would not be administratively expedient to fill up the post of Store Supervisor. The Tribunal has, in a short order, come to the conclusion that this is not a valid and justifiable reason for not filling up the post of Store Supervisors and, consequently, has directed the petitioner to consider the claim of the respondent along with others for promotion as Store Supervisor within a period of three months.