AJAY KUMAR Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) THE petitioner assails the order dated 04.07.2014 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (CAT/ Tribunal) in O.A. No. 669/2013 dismissing the same. The petitioner had preferred the said Original Application to assail the orders dated 16.01.2013 and 29.01.2013 " issued by the Assistant Commissioner, Delhi Jal Board (DJB) rejecting the petitioner's claim, and; to seek a direction that the petitioner's promotion to the post of Executive Engineer (Civil) be reckoned from, and his seniority be reckoned with effect from 26.05.1997. The petitioner also sought consequential relief and compensation.

(2.) THE petitioner belongs to the Scheduled Caste (SC) category. He was appointed as Assistant Engineer (Civil) on 04.08.1989 in DWS and SDU (MCD) , whereafter he continued to work in the DJB. The petitioner was chargesheeted in disciplinary proceedings. However, the same resulted in his exoneration vide order dated 06.09.1996.

(3.) THE petitioner claimed that vide order dated 16.06.1997, twelve Assistant Engineers (Civil) , all belonging to General Category, were promoted on ad hoc basis to the post of Executive Engineer (Civil) and were granted financial benefits with effect from 26.05.1997. The petitioner stated that he made representation on 20.01.1997 claiming promotion against a reserved SC vacancy in the cadre of Executive Engineer (Civil) on ad hoc basis, by claiming that one vacancy for SC candidate existed in the said cadre.