P.BALASUBRAHMANYAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner was appointed as Postal Assistant, in the year 1991. Thereafter, he was promoted as Inspector of Post Offices, in the year 2000, on the basis of his performance in the written examination. He was also promoted to the post of Assistant Superintendent of Post Offices.

(2.) PROMOTION to the post of Superintendent of Post Offices, which is in Grade -B, is caused by holding limited departmental competitive examination, for the Assistant Superintendents of Post Offices.

(3.) FEELING that he has not been awarded the marks, which he deserves in Paper - IV, the petitioner submitted applications, including those under the Right to Information Act, 2005. The petitioner contends that for question 2(d) in Paper - IV, the examiner awarded 3 marks, but later on that figure '3' was corrected to '2', and ultimately, both the figures were struck off and the figure '11/2' was written underneath it. Taking the plea that the award of 11/2 marks was done without any basis, and that the same has resulted in his being disqualified, the petitioner approached, initially, the authorities of the department and thereafter, the Hyderabad Bench of Central Administrative Tribunal, by filing O.A. No.1012 of 2009. He pleaded that had the initially awarded '3' marks remained, he would have secured 491/2 marks in Paper -IV, and if the fraction is rounded of to the next integer, he would have cleared the examination and thereby, become eligible for promotion. The respondents raised the plea that revaluation of answer scripts is not permissible and one has to go by the valuation made by the examiner. The Tribunal dismissed the O.A., through its order, dated 06.7.2010. Hence, this writ petition.