NAGESWARA RAO R Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition arises out of an order dated 11-2-2000 passed by the Central Administrative Tribunal in O.A. No.1457 of 1998 whereby and whereunder the Original Application filed by the petitioner herein was dismissed.

(2.) The writ petitioner in the said Original Application questioned the proceedings dated 18-9-1998 in terms whereof the petitioner's request to convert a post reserved for Scheduled Tribe candidate in his favour as he belongs to O.C. category candidate was rejected. Having regard to the decisions of the Apex Court in Post Graduate Institute of Medical Education and Research vs. K.L. Narasimhan1 and S.S. Sharma vs. Union of India2, the Tribunal held:

(3.) It appears that a similar matter came up for consideration before the Central Administrative Tribunal in S.K. Bikshapathi vs. Union of India and others (O.A. No.978 of 1998) and by reason of an order dated 22-10-1998 the Tribunal disposed of the said O.A. directing: