RAGHUBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Present petition under Article 226 of the Constitution of India is directed against the order dated 8th September, 2005 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the Tribunal) in O.A. No. 681/04, whereby the Original Application filed by the petitioner has been dismissed.

(2.) Petitioner joined service as Carpenter in MES on 9th October, 1964. He was promoted as a Cabinet Maker on 1st September, 1979. He was further promoted to the Highly Skilled-II category on 18th October, 1984 and to the Highly Skilled-I category on 15th October, 1985. According to the petitioner as per the Recruitment Rules, he was eligible for promotion as Master Craftsman in the year 1988 when he completed 10 years "continuous regular service with 3 years" service as Highly Skilled Grade-I. Petitioner states that even though he was eligible, his case was not considered while his juniors were promoted.

(3.) It appears that a Departmental Promotion Committee meeting was held in 1999, to consider promotions, inter alia, to the post of Master Craftsmen but the petitioner's case was not even considered though he was otherwise eligible. On his representation, he was informed that a Departmental Promotion Committee Meeting would be held to consider his case for promotion. However, he did not hear from the Respondents and consequently, he filed O.A. No. 3260/01 which was disposed of at the admission stage on 5th December, 2001 with a direction to the respondents to decide the representation of the petitioner. Consequently, in 2002 a review DPC meeting was held which also did not find the petitioner fit for promotion.