K.YADAGIRI Vs. ORDINANCE FACTORY BOARD

JUDGEMENT

(1.) The petitioners feel aggrieved by the dismissal of O.A.No.534 of 2003, by the Hyderabad Bench of the Central Administrative Tribunal, through order dated 26- 04-2004. The petitioners filed the O.A., challenging the seniority list dated 13-01-2003, published by the respondents 1 and 2 for the post of Examiner (highly skilled Grade-II) in the Ordinance Factory, Yeddumailaram, Medak District, the 2nd respondent herein. The plea of the petitioners was that though in the recruitment to the post of semi-skilled category in the 2nd respondent, that took place during the year 1988, they were placed higher in the merit list, than the respondents 3 to 6 and several others, on the basis of the performance in a written test. According to them, their promotion to the post in the Skilled Grade were also earlier in point of time, compared to respondents 3 to 6.

(2.) The respondents 1 and 2, on the one hand, and respondents 3 to 6, on the other hand, opposed the O.A., by filing replies.

(3.) They pleaded that though the petitioners were placed higher in the merit list, their appointment was much subsequent to that of respondents 3 to 6. The other facts pleaded by the petitioners were also disputed. An objection was also raised on the ground of delay in pursuing the remedies.