UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) AGGRIEVED by the order of the Central Administrative Tribunal, Chennai Bench dated 23-01-2001, made in O. A. No. 551/2000, Pondicherry Administration has filed the above writ petition.

(2.) RESPONDENTS 2 and 3 herein, aggrieved by the order of the Government of Pondicherry in G. O. Ms. No. 11/2000/p 1 (5) dated 16-05-2000, filed the above Original Application before the Central Administrative Tribunal seeking to quash the said Government Order and to direct the respondents therein to create post of Store Keeper Grade-II, Store Keeper Grade-I and Store Superintendent existing in the Electricity Department as the promotional avenues for the Store Assistants. In the same application they also prayed to consider the Store Assistants for promotion against the said vacancies in the Electricity Department and to promote the eligible Store Assistants to the said post. The Tribunal, by the impugned order, did not grant reliefs on the first and second prayers and in respect of third relief, the Tribunal has directed the Pondicherry Administration to consider the applicants who were working in the Electricity Department for filling up the promotional post of Store Keeper Grade II, Store Keeper Grade I and Store Superintendent without inducting any one from other departments.

(3.) HEARD Mr. T. Murugesan, learned Government Pleader, Pondicherry for petitioners and Mr. V. Ajaykumar for respondents 2 and 3.