SUBHASHREE MISHRA Vs. REGISTRAR GENERAL OF INDIA

JUDGEMENT

(1.) Admit.

(2.) The petitioners, in this writ application, have challenged the order dated 12.02.2020 passed in O.A. No.260/698./2017 by the learned Central Administrative Tribunal, Cuttack Bench, Cuttack (hereinafter referred to as "the Tribunal" for brevity) rejecting their prayer to grant 2nd financial up-gradation under Assured Career Progression (ACP) Scheme and order dated 24.11.2020 passed in R.A. No.10 of 2020 (arising out of O.A. No.260/698/2017) refusing to review and recall the order passed in the said Original Application.

(3.) The Government of India, Ministry of Home Affairs, Office of the Registrar General, India issued Circular dated 18.03.1980 regarding method(s) of recruitment to temporary Group 'B' and Group 'C' posts to be created for manning Units of the Direct Data Entry System to be installed at different stations in India, under the Plan Scheme "Computerization of 1981 Census Data". The said Circular stipulated educational qualification for the post of Operator i.e. "Degree with Statistics or Mathematics or Economic (with Statistics) as a subject, of a recognized University or equivalent". In August, 1981, the Government of India, Ministry of Home Affairs, Office of the Registrar General, India issued another Circular regarding method(s) of recruitment of temporary Group 'B' and Group 'C' posts created/ to be created for manning the Units of the Direct Data Entry System installed/ to be installed at different stations in India under the Plan Scheme "Computerization of 1981 Census Data". As per the August, 1981 Circular, the educational qualification for the post of Operator was "degree of a recognized University or equivalent".