Y K SRINIVASA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against a judgment dated 29-11-1999 passed by the Central Administrative Tribunal in O.A.No.1731 of 1998 whereby and whereunder the application filed by the petitioner herein was dismissed.

(2.) The petitioner herein was appointed in Group D post on 7-4-1994. Pursuant to a notification dated 4-12-1996 calling for applications from the eligible candidates for promotion to a post in Group C the petitioner had made an application and was also empanelled 8-1-1997 for promotion. When he completed three years service he was promoted on 29-4-1997. However, subsequently he was sought to be reverted for the reason that by the date of consideration of his case for promotion he did not complete three years of service and therefore he was not eligible for being considered. By proceedings dated 14-12-1998 he was reverted.

(3.) The learned Tribunal formulated the questions thus: Whether the specific rule of 189 for promotion to the post of Junior Clerk in Group C from those of the Group D staff by selection is to be read in isolation or it should be read in conjunction of general rules for selection posts embodied in Rule 215 (a) of IREM.