UNION OF INDIA Vs. RAMESH CHANDER

JUDGEMENT

(1.) THE petitioner has challenged the order dated 2nd August, 2005 passed by the central Administrative Tribunal in OA No. 2509 of 2004 titled Ramesh Chander v. Union of India and Others directing the petitioner to declare the result of selection for the year 2000 for one post of SWMI Grade 6500-10500/- and consider the respondent as applicant in the Scheduled Castes category for the promotion though the promotion post was reserved for ST category.

(2.) BRIEF facts to comprehend the controversies are that for filling up one post of SWMI Grade 6500-10500 which was reserved for the ST category selection was done in the year 2000. The written test was held on 28th July, 2000, however, no ST candidate was available in the feeder cadre, i. e. , SWMI Grade 5000-9000/ -.

(3.) THE respondent was a candidate under the category of Scheduled Caste in the feeder cadre. The petitioner was called to appear in the written test and he qualified the written test and subsequently the viva voce was held on 25th august, 2000.