UNION OF INDIA Vs. D P SREELATHA

JUDGEMENT

(1.) THE order under challenge is an interim order issued by the Central Administrative Tribunal permitting the applicant in the O.A. to write departmental examination for promotion. Respondent's entitlement for the post is not decided by the Tribunal. Even though petitioner contended that respondent is not eligible to write the examination for want of regular service, we do not think there is any scope for interference because while disposing of the O.A. if the Tribunal finds respondent eligible, then Tribunal cannot order an examination to be conducted only for the purpose of screening the respondent. We therefore do not find any merit in the O.P, and accordingly the same is dismissed. Petitioner can raise all contentions in the O.A. before the Tribunal.