R KASI Vs. REGISTRAR

JUDGEMENT

(1.) THE unsuccessful applicant before the Central Administrative Tribunal (in short "Tribunal) in O.A. No. 920 of 2005 has filed the present writ petition against its order dated 05.5.2006.

(2.) THE facts that lead to the filing of the present writ petition are that the petitioner, who was appointed as M.T.M. (A) on 03.4.1982, after getting promotions in different grades in the Department, is working as Chargeman Grade - I with effect from 20.4.2000 that in the year 2003, when two posts of Assistant Foreman were created by the second respondent, the third respondent, who is junior to the petitioner, was promoted as Assistant Foreman and that when the petitioner made a representation to the second respondent requesting to promote him to the post of Assistant Foreman, the second respondent by way of reply dated 11.11.2005 rejected the same on the ground of 'unfit'. Aggrieved at the same, the petitioner approached the Tribunal with the Original Application.

(3.) THE main ground taken by the learned counsel for the petitioner is that the entries in the ACRs for the years 1999 - 2000, 2000 - 2001 and 2001 - 2002 were good and above average and he was also found suitable for promotion to the next higher grade and that the alleged adverse entries made in the ACR for the years 2002 - 2003 and 2003 - 2004 were not communicated to the petitioner. According to him, the petitioner was the senior most person and was legally entitled for promotion as Assistant Foreman and sought for interference of this Court.