UNION OF INDIA Vs. K DEVANATHAN

JUDGEMENT

(1.) WE fully agree with the view taken by the Tribunal. The Tribunal has taken note of all the aspects of the matter and directed the respondents to consider the case of the applicant for absorption against the 25% promotion quota in any of the trades, subject to the applicant's qualifying in the suitability trade test and if the vacancy of Skilled Artisan in Electrical Loco Shed at Erode in electrical department is still available. WE do not find any illegality in the direction given by the Tribunal. Writ petition is accordingly dismissed.