EMPLOYEES PROVIDENT FUND ORGANIZATION Vs. RAKESH RANJAN

JUDGEMENT

(1.) ORDER dated January 25, 2012 passed by the Central Administrative Tribunal allowing OA No.2769/2010 is in challenge. Petitioner has been directed to appoint candidates with respect to the examination held for promotion to the post of Enforcement Officer/Assistant Accounts Officer (re -designated as Accounts Officer) by treating the examination as on All -India basis.

(2.) RECRUITMENT to the post of Enforcement Officer/Assistant Accounts Officer (re -designated as Accounts Officer) under the Employees Provident Fund Organization is governed by the Enforcement Officer/Assistant Accounts Officer Recruitment Rules 2002 (hereinafter referred to as 'Rules of 2002').

(3.) THE writ petition concerns appointment on the basis of Limited Departmental Competitive Examination. The stipulation under the Rules is, persons with three years regular service as Section Supervisors and Junior Hindi Translators with 3 years of regular service in the pay scale of Rs.3000 -8000 and DEO (Grade C) with three years of regular service in the pay scale of Rs.5000 -8000 including those DEO (Grade C) who have already put in 5 years regular service in DEO (Grade A) and Social Security Assistants/Assistants/Stenographers/ DEO Grade 'A' and Grade 'B' with 5 years regular service in the scale of Rs.4000 -6000 in the respective regions are eligible to compete.