M ANBAZHAGAN Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. SU. Srinivasan, learned counsel for the petitioner and Mr. T. S. Rajmohan, learned Senior Central Government Standing Counsel for respondents 1 and 2.

(2.) THE question relates to the filling up of vacancy for Chargeman Grade II in terms of the SRO ? 13e dated 4. 5. 1989 / SRO ? 191 dated 28. 11. 1994 / SRO -66 dated 27. 5. 2003 through Limited Departmental Competitive Examination.

(3.) PARA 2 (x) of the proceedings of the Deputy General Manager/bsr For O. I. T. C. Dated 13. 6. 2007, which specified the norms, was as follows:-