S. NAGBHUSANAM Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The present writ petition filed under Article 226/227 of the Constitution of India challenges the correctness of the order dated 25.02.2015 passed by the Central Administrative Tribunal (for short 'the tribunal') Principal Bench, New Delhi in O.A. No. 4138/2012, whereby the learned Tribunal dismissed the said O.A. filed by the petitioner.

(2.) The facts which are imperative to be stated are that the petitioner joined Armed Forces Headquarters (AFHQ) Clerical Services as Lower Division Clerk on 01.04.1999. The Staff Selection Commission (hereinafter SSC), New Delhi vide letter dated 3rd/4th July 2003 advertised for Upper Division Grade Limited Departmental Competitive Examination 2003 (hereinafter UD Grade LDCE 2003) for the eligible Lower Division Clerks in the Ministries/Depts. Of Central Secretariat Clerical Service, the Central Vigilance Commission, Department of Tourism, Railway Recruitment Board Clerical Service, AFHQ Clerical Service and Election Commission of India including those on deputation to other offices or officiating in Higher Grades.

(3.) As the facts are further uncurtained that the UD Grade LDCE 2003 was conducted by the respondents in Part I and Part II for making selection. The written examination carrying maximum marks of 300 was planned as Part -I of the examination. The evaluation of record of service of such candidates, minimum standard in the written examination Part -I as evaluated by the SSC, Part II of the examination was planned carrying a maximum of 100 marks. The petitioner appeared in the examination. Subsequently, he found that the DoP & T in Para 3 of the OM dated 08.02.2002 had prescribed revised guidelines for evaluation of service records/ACR.