T SRINIVAS Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is filed by the original respondent no.3 in Original Application No.217 of 2012. He has challenged the judgment dated 01.03.2016 passed by the Central Administrative Tribunal, Ahmedabad, (hereinafter to be referred to as 'the Tribunal' for short) in the said Original Application as well as order dated 25.07.2016 passed in Review Application No.42 of 2006.

(2.) Brief facts are as under.

(3.) In the organization of the Chief Labour Commissioner (Central) under the Ministry of Labour and Employment, 12 vacancies for the post of Labour Enforcement Officer were required to be filled up by way of promotion on the basis of limited department competitive examination. A notification for such purpose was issued on 01.09.2011 proposing conducting of such examination on 12th and 13th November, 2011, at New Delhi. All those working as Upper Division Clerk or Stenographers with five years of regular service would be qualified to apply. This notification prescribed the format of the written examination which would comprise of five papers as under: <FRM>JUDGEMENT_176_LAWS(GJH)9_2018_1.html</FRM> In addition to such written examination, the evaluation of the merits of the candidate would also include the assessment of his service record comprising of 100 marks.