S RAM MAGESH Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) THE Applicant, who lost his case before the 1st Respondent Tribunal, in OA.No.117/2007, is the Petitioner herein.

(2.) THE Petitioner had filed the said OA, seeking for a direction to the 1st Respondent therein to consider his claim for promotion to HS Grade, from skilled category in the Respondents Establishment, based on the trade test already passed by him in the year 2002 and the result was belatedly declared on 22.11.2004 and following the recommendation of the 2nd Respondent therein in letter No.405/957 EIR dated 12.2.2007, in preference to others, to maintain the seniority and pay protection of the Petitioner in HS Grade. THE said OA was disposed of, with a direction to the Respondents therein to conduct the trade test for HS-I, to enable him to qualify for the merged grade of HS. Hence, this Writ Petition has been filed by the applicant.

(3.) THE Tribunal found that the Petitioner had undergone test relating to HSG-II alone and hence, necessary test for HS-1 is to be conducted to the Petitioner herein and directed accordingly.