BALJIT SINGH BAHMANIA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 24.11.2011 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, whereby his original application being O.A. No.4154/2011 has been rejected on the ground of limitation as well as on the ground of nonjoinder of all the affected persons.

(2.) The petitioner had approached the Tribunal seeking the following reliefs:-

(3.) From the above, it is apparent that the petitioner sought the quashing of the final seniority list of Assistant Engineers (Civil) in CPWD as on 01.01.2011. The said final seniority list was circulated through the Office Memorandum dated 01.08.2011 issued by the Directorate General of Works, CPWD, Government of India. The petitioner had also sought a direction from the Tribunal to place him below S.No.557 and above S.No.558 in the said final seniority list. The petitioner had, as a consequence thereof, also prayed that he be given all the benefits with effect from the date his juniors in the cadre of Assistant Engineers (Civil) had been accorded such benefits. It is, therefore, clear that the primary challenge of the petitioner was to the final seniority list circulated vide the said O.M. dated 01.08.2011. In that seniority list, the petitioner had been placed at S.No.791 and his claim was that he ought to be placed below S.No.557 and above S.No.558.