UNION OF INDIA Vs. R CHITRA

JUDGEMENT

(1.) THE question which arises for consideration in this Writ Petition is as to whether the quota rule prescribed under the relevant Service Rules for promotion to the post of Statistical Officer should be implemented on Post-Based Roster or vacancy based.

(2.) THE Union of India represented by the Union Territory of Pondicherry is the Writ Petitioner and the first respondent is the applicant before the Central Administrative Tribunal. For the sake of convenience, the parties are referred to as per their ranking given in the Original Application in O.A.No.593 of 2004.

(3.) THUS, the main ground of attack by the applicant is that the first respondent ought not to have resorted to making promotion on the basis of Post-Based Roster instead of following the Recruitment Rule strictly which makes it clear that the method of filling up of vacancies shall be as per the prescribed quota for the vacancies and not for the posts.