THIRUMALAI RAVANAN Vs. UNION OF INDIA

JUDGEMENT

(1.) AGGRIEVED by the dismissal of his application by the Central Administrative Tribunal, Madras Bench, upholding the rejection of his candidature for promotion to the post of Assistant Electrical Engineer, the petitioner is before us.

(2.) HEARD Mr.G.Saravanan, learned counsel for the petitioner and Mrs.V.Bhavani Subharayan, learned standing counsel for the respondents.

(3.) THE petitioner is a physically challenged person orthopaedically, having been afflicted by polio. He was originally appointed as "Skilled Grade -III/Trainee in the Integral Coach Factory way back in 07.03.1996. It was under the quota reserved for physically challenged persons. Subsequently, he passed the necessary examinations and given promotions to further higher posts such as