N K CHAKRABARTI Vs. UNION OF INDIA

JUDGEMENT

(1.) WRIT petition has been preferred by the petitioners aggrieved by Order (P. 1) passed by Central Administrative Tribunal in OA No. 643/1996 and oa No. 731/96 decided on 25th day of July,2002.

(2.) THE case of petitioners was that they were promoted on adhoc basis as head TTE (HTTE) in the pay scale of Rs. 1400-2300 , they were given adhoc promotion to the post of HTTE with effect from 28. 4. 95, initially for four months against regular vacancies and have continued thereafter. They were called to appear in the written test for formation of panel for the post of HTTE. They appeared in the written test held on 23. 12. 95 and 30. 12. 95 and were declared passed vide notice dated 19. 4. 96. Thereafter they appeared in the viva voce test test held on 12th and 13. 6. 96. The respondents 1 to 3 have promoted 20 TTEs to the post of HTTE and reverted the applicants to their original post of TTE on the ground that they have not qualified in the viva voce test.

(3.) THE stand of respondents 1 to 3 was that on 28. 4. 95 adhoc promotion was ordered, they were not subjected to any suitability test, though they have passed in the written test and they stood at serial no. 9 and 16 respectively in the written test, but they failed in interview. Final results were declared on 31. 7. 96, they made representation on 14. 8. 96, the petitioners are not entitled for any relief, their case will be considered in future if required. The Tribunal has dismissed the application. Dissatisfied thereby the writ petition has been preferred.