DEEPAK SAXENA Vs. NATIONAL HIGHWAYS AUTHORITY OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 24.02018, passed by the Central Administrative Tribunal, dismissing M.A.No.2450/2017, for seeking condonation of delay in filing O.A. No.1298/2017, and the consequent dismissal of the said application.

(2.) Learned counsel for the petitioner submits that the petitioner was appointed as a Manager (P & IS) with the respondent/National Highway Authority of India (NHAI) in the year 1999 and was promoted to the post of Dy.GM (P & IS) in the year 2003. Though he was eligible for the next stage of promotion to the post of GM (P & IS), in the year 2008, another officer was posted on deputation. In the year 2010, an advertisement was issued for selection to the post of GM (P & IS). The petitioner applied for the said post but he did not receive any call for interview. Thereafter, he sent a representation dated 17.02012, but received no response from the respondent. The petitioner adopted the RTI route to gather necessary information from the respondents. On 30.10.2012, he was informed that his qualifications were found inadequate for the post of GM (P & IS) by the Screening Committee.

(3.) The petitioner obtained a certificate from IIT, Kanpur, for clarifying that he possessed the necessary qualifications to the subject post. He continued representing to the respondent/NHAI reiterating his request for promotion to the subject post from the year 2007 onwards. Vide order dated 16.12.2014, the petitioner took charge on the post of GM (Electronics) on the repatriation of the deputationist to his parent cadre. The vacancy to the post of GM (P & IS) was again advertised on 07.04.2015 and the petitioner was promoted to the said post w.e.f. 11.12.2015.