J SUNDARA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petitioners are aggrieved by the order of the tribunal setting aside their promotion and directing the respondents 1 to 3 to notify fresh vacancy position and conduct limited departmental competitive exam as per law.

(2.) THE petitioners are Upper Division Clerks [for short, 'UDC'] in the Engine Factory, Avadi. Besides the usual avenue of promotion, they have further promotion to the higher post of Chargeman Grade II. As per the rules, UDC are entitled to participate in the Limited Departmental Competitive Examination [LDCE] to the post of Chargeman Grade-II. 25% of the vacancies in the post of Chargeman Grade-II will be filled up by persons who successfully complete the LDCE together with two years of experience in the grade.

(3.) THE learned counsel for the petitioners submitted that three candidates - S. Murugesan R. Ganesh M. Vasu, who occupied the first three places in the merit list, were appointed as against three vacancies. THE first petitioner secured fourth place and the second petitioner stood fifth and the fourth respondent got eighth place.