NAVAL KISHORE WARKADE Vs. UNION OF INDIA

JUDGEMENT

(1.) CHALLENGING the order dated 6th of July, 2004 Annexure -P9 passed by the Central Administrative Tribunal, Jabalpur in O.A.No. 647/2001 dismissing an application filed by the petitioner in the matter of his appointment on the post of Chargeman (Technical & Mechanical) in the establishment of Ordinance Factory, Khamariya, this writ petition has been filed under Article 227 of the Constitution.

(2.) PETITIONER claims to be a person belonging to the Schedule Tribe Community and has obtained a degree in Engineering i.e. B.E. (Mechanical) in the year 1995.

(3.) PETITIONER appeared in the final examination for the course in question, which was held in October, 1994. It seems that he did not pass the said examination and, therefore, appeared in the supplementary examination sometime thereafter in the year 1995 and passed the examination. However, after having failed in the examination that was held in October, 1994, the petitioner is said to have joined a workshop namely Uppal Motors Rewa, where he is said to have worked from October, 1994 to June, 1996. An experience certificate in this regard issued by his employer is filed as Annexure -A3, which goes to show that he was working as a Workshop In -charge in Bajaj Auto Engineering Workshop from October, 1994 and was working even on 23.12.1996 when the experience certificate Annexure - A3 was issued.