UNION OF INDIA Vs. S.C. SURLIYA

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 31.08.2010 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in TA No.1049/2009.

(2.) THE respondent joined as a Junior Engineer with the Department of Telegraph on 06.10.1978. He was a diploma holder and not a graduate in engineering. Subsequently, pursuant to a DPC meeting held on 24.08.1994, the said respondent was promoted as an Assistant Engineer (Civil) on a regular basis w.e.f. 31.08.1994.

(3.) IT is apparent that the amended recruitment rules for promotion to the post of Executive Engineer (Civil) which made the possession of a graduate degree in engineering mandatory did not apply to existing incumbents holding the post of Assistant Engineer (Civil) on a regular basis on the date of the notification.