REGENT COMPUTRONICS PVT. LTD.

Subhasis Kundu And Ors. Appellant

V/S

UOI And Anr. Respondents

Referred Judgements :-

UOI V. K.L. TANEJA [REFERRED TO]
UNION OF INDIA V. THE DEFENCE MARINE ENGINEERING TECHNICAL STAFF WELFARE ASSOCIATION [REFERRED TO]
PRADEEP KUMAR V. GOVT. OF N.C.T. OF DELHI [REFERRED TO]
STATE OF HARYANA VS. SUBASH CHANDER MARWAHA [REFERRED TO]
JATINDER KUMAR VS. STATE OF PUNJAB [REFERRED TO]
NEELIMA SHANGLA PH D CANDTDATE VS. STATE OF HARYANA [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
ALL INDIA SC AND ST EMPLOYEES ASSN VS. A ARTHUR JEEN [REFERRED TO]
FOOD CORPORATION OF INDIA VS. BHANU LODH [REFERRED TO]
SUBHA B NAIR VS. STATE OF KERALA [REFERRED TO]
RAKHI RAY VS. HIGH COURT OF DELHI [REFERRED TO]
VIJOY KUMAR PANDEY VS. ARVIND KUMAR RAI [REFERRED TO]
MAJOR GENERAL H.M. SINGH, VSM VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Rule D.B. was issued in this matter on 19.07.2011.

(2.) Challenge in this writ petition is to the orders dated 31.10.2007 in O.A. No. 239/2007 and 20.02.2008 in R.A. No. 01/2008 passed by the Central Administrative Tribunal, Principal Bench, Delhi (briefly the "Tribunal ") whereby both the application and the review filed by the petitioners herein have been dismissed.

(3.) Brief facts to be noticed for the disposal of the present writ petition are that the petitioners at the relevant point of time were working as "Personal Assistants " (later redesignated as "Stenographers Grade-I ") in the Research, Designs and Standards Organisation/respondent no. 2 (briefly the "RDSO "), which was an attached office with the Ministry of Railways. As per the prevalent recruitment rules, the next promotional avenue for Stenographers was that of "Private Secretary ", which was to be filled up 50% by seniority-cum-suitability and 50% by Limited Departmental Competitive Examination ( "LDCE ").

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SUBHASIS KUNDU AND ORS. Vs. UOI AND ANR.

Referred Judgements :-

JUDGEMENT

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