UNION OF INDIA Vs. C.G. SARALA

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner moved the Central Administrative Tribunal, challenging the refusal of the establishment to promote her as against a particular vacancy, which according to her is to be filled by an SC candidate. The Tribunal rightly noted that the question involved is whether the introduction of post based roster with effect from 2.7.1997 had resulted in preparation of a fresh roster in respect of Chargeman Grade -II, when the total number of posts in that cadre is only three. It went on to consider the provisions in the order dated 2.7.1997, which brought in the post based roster and adverted to and considered the facts relating to the different employees as available from the statement of the establishment.