POSTAL ACCOUNTS SCHEDULE CASTE Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India praying to issue Writ of Certiorari fied mandamus calling for records relating to the order of the sixth respondent, passed in O.A.No.539 of 2010 dated 17-08-2011 and quash the same and consequently direct the respondent Nos.1 to 5 to maintain circle-wise roster points in respect of Assistant Accounts Officer('AAO' in short) Cadre.

(2.) The petitioners herein as applicants have filed O.A.No.539 of 2010 on the file of the Central Administrative Tribunal, Madras Bench wherein the present respondents have been shown as respondents.

(3.) It is averred in O.A.No.539 of 2010 that the first applicant is the Secretary, Postal Accounts Scheduled Caste and Scheduled Tribe Employees Welfare Association of the fifth respondent Office. The applicant Nos.2 to 5 have been posted as AAO against the posts reserved for Scheduled Caste and Scheduled Tribe (SC-ST) Candidates as per order of the fourth respondent in Letter No.3(3)/99/PA-Admn.I/245 to 288 dated 07-07-2006. The applicant Nos.2 to 5 have been adversely affected by the orders of the respondents. Under the said circumstances, O.A.No.539 of 2010 has been filed for the relief sought therein.