MOHAN KUMAR DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against an order dated September 10, 2010 passed by the Central Administrative Tribunal, Calcutta Bench (Circuit at Port Blair) in OA No. 146/A&N/2010. By virtue of impugned order, the learned Tribunal dismissed the above application of the Petitioners.

(2.) An employment notice was published in the Daily Telegrams dated November 09, 2006 by the Respondent No. 5 inviting application from the eligible candidates belonging to Scheduled Tribe, Other Backward Class of A&N Islands and General Category for filling up the post of Mazdoor in Baratang Forest Division. The Petitioners participated in the above selection process amongst other eligible candidates. The daily rated mazdoors working in Baratang Forest Division also participated in the above selection process amongst other eligible candidates. A selection committee was prepared by the Respondent authority on February 22, 2007. The above selection committee took trade test in the months of May and June 2007. The personal test was also taken in August, 2007. Thereafter, category-wise merit list of selected candidates for appointment to the post of Mazdoor in Baratang Forest Division was published on January 29, 2008. There was a direction upon the selected candidates in the above merit list to attend the Office of the Respondent No. 5 during the period from February 18, 2008 to February 29, 2008 for submitting their willingness. The Petitioners expressed their willingness in writing in the office of the Respondent No. 5 on February 27, 2008. Though the willingness of the Petitioners submitted in the office of Respondent No. 5 in writing was accepted, they were informed that the recruitment process had been kept in abeyance due to some administrative reasons.

(3.) Being aggrieved by the decision of the Respondent authority to keep the recruitment process under reference in abeyance, the Petitioners filed an application bearing OA No. 146/A&N/2009 before the Central Administrative Tribunal, Calcutta Bench (Circuit at Port Blair). The above application was dismissed by the learned Tribunal by virtue of the impugned order.