UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) Whether respondents 2 to 4, who were given ad hoc promotion, on completion of the training course (before selection), but not successfully, can claim priority over the candidates, who successfully completed training, in the fixation of seniority, without qualifying themselves in the selection process (written examination), is the issue canvassed in this writ petition. Respondents 1 and 2 in O.A. No. 773 of 2009 have filed the writ petition praying to quash the order passed by the Central Administrative Tribunal, Madras Bench, dated 08.12.2010.

(2.) The applicants in O.A. No. 773 of 2009 are respondents 2 to 4 in this writ petition. Respondents 3 to 6 in O.A. No. 773 of 2009 are the respondents 5 to 8 in this writ petition.

(3.) For the sake of convenience, the parties are referred to as per the nomenclature assigned to them by the Tribunal.