M RAMESH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India challenging judgement and order dated February 16, 2011 passed by the Central Administrative Tribunal, Calcutta Bench, Circuit at Port Blair, in Original Application No. 21/AN/2011. By the order impugned the Tribunal rejected the Original Application filed by the writ petitioner.

(2.) Mr. Santosh Kumar Mandai, learned Government Pleader appears and accepts notice on behalf of the respondent Nos. 1 to 5.

(3.) The Directorate of Education, Andaman & Nicobar Administration at Port Blair notified 80 (eighty) vacancies of Primary School teachers in different mediums, that is, English, Bengali and Tamil, in the Daily Telegrams dated June 18, 2008. In the notice it was indicated that out of 80 (eighty) vacancies, 50 (fifty) vacancies were for general category and 30 (thirty) vacancies were for Other Backward Classes Category. The last date for submission of application was fixed on July 14, 2008.