P MURUGAN Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) HEARD the arguments of Mr. P.V.S. Giridhar, learned counsel appearing for the petitioner and Mr. K. Kannan, learned Senior Central Government Standing Counsel representing the respondents and have perused the records.

(2.) THE petitioner, being aggrieved by the order of the Central Administrative Tribunal [for short, 'CAT'] made in O.A. No. 275 of 2001 dated 04.01.2002, has filed the present writ petition.

(3.) AGGRIEVED by the select list dated 01.02.2001, he approached the CAT with the Original Application being O.A. No. 275 of 2001 seeking for a direction to issue a fresh order listing the petitioner's name in the relevant position according to the marks obtained by the successful candidates in the TES Examination 'B' Group held during the year 1988.