AMIT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Central Administrative Tribunal, Principal Bench, New Delhi has decided 7 Original Applications by way of a common order dated May 21, 2013 whereby certain directions were given to the respondents. These 7 Original Applications also include Original Application No.644/2013 filed by some of the petitioners herein.

(2.) IT was the case of all the petitioners before the Tribunal that a Limited Departmental Competitive Examination for promotion from the grade of Junior Telecom Officer (T) to the grade of Sub-Divisional Engineer (Telecom) under 33% quota was held by the respondent, Bharat Sanchar Nigam Limited (BSNL).

(3.) THE examination was conducted on OMR (Optical Mark Reading) based evaluation. Each question had 4 multiple choice answers and the candidates had to select "the most appropriate one". The scheme of examination provided negative marking and in the case of wrong answer 25% of that question was to be deducted.