VAISHALI RAVINDRA JOSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition, petitioners assail judgment and order dtd. 3/10/2013 passed by the Central Administrative Tribunal (Tribunal) in Original Application No. 352/2012, so also order dtd. 12/8/2014 rejecting the Review Petition. Petitioners had instituted Original Application No. 352/2012 for ante-dating their appointments either w.e.f. 1/11/2000 or alternatively w.e.f. 17/10/2002 so as to avail the beneft of old pension scheme. By the judgment impugned in the present petition, the Tribunal has dismissed the Original Application. Petition seeking review of the judgment has also been rejected.

(2.) Brief facts of the case are that, the respondent-Postal Department had sent a requisition to the Employment Exchange for flling up the posts of Postal Assistant in Navi Mumbai Division. Petitioners had apparently registered their names with the Employment Exchange and their names came to be sponsored in pursuance of the indent sent by the respondent. They participated in the selection process consisting of written test and interview, came to be provisionally selected for appointment as Postal Assistant and were issued offers of appointment. By letter dtd. 10/1/1997 they were directed to join duties within 15 days. Petitioner underwent theoretical and practical training at the costs of Respondents.

(3.) However later, respondents revised the merit list on 22 nd January, 1997 alleging irregularity in evaluation of marks obtained by candidates in aptitude test. In the revised merit list, petitioners ' names were deleted from the merit list. They were however, kept attached as Short Duty Assistant Assistants. Their names were maintained on waiting list. Representations were made by them for regular appointments on the post of Postal Assistant, which were turned down vide order dtd. 30/6/2000.