SURINDER SINGH Vs. UOI & ORS.

JUDGEMENT

(1.) O .A. No. 1257/1998 filed by the writ petitioner has been dismissed by the Central Administrative Tribunal as per the impugned order dated March 09, 2001. The Recruitment Rule for the post of Chief Enforcement Officer has a feeder cadre consisting of: - (i) Enforcement Officer; (ii) Office Superintendent.

(2.) THE Recruitment Rule does not provide for any quota; and this would mean that an integrated/combined seniority list of Enforcement Officers and Office Superintendents is prepared by the Department from which eligible candidates are considered for promotion.

(3.) AT the same time in paragraph 4(f) of the Original Application it is pleaded that the respondents have fixed a ratio for promotion.