UNION OF INDIA AND ORS Vs. SARWAR ALI

JUDGEMENT

(1.) The petitioner Union of India assails the order dated 19.03.2015 passed by the Central Administrative Tribunal (CAT/ Tribunal) in O.A. No.642/2014 and the order dated 03.11.2015, passed in Review Application No.134/2015.

(2.) The brief background of the case is that the petitioner had taken steps for selection to the post of Assistant Operating Manager (AOM) which is a Group-B selection post in the pay scale of Rs.7500-12000, against 70% promotee quota. A written test for that purpose was held on 02.09.2006 followed by a supplementary written test in December and viva-voce, which was completed on 26.02.2007. A panel list was prepared on the basis of the selection process. The respondent was, however, omitted from consideration, even though he was eligible for participating in the said selection process. Consequently, he preferred O.A. No.723/2008, which was allowed by the Tribunal on 05.12.2008. The operative direction issued by the Tribunal reads as follows:

(3.) The writ petition preferred by the Union of India being W.P.(C.) No.10011/2009 was dismissed on 18.07.2011. The operative direction issued by this Court reads as follows: