UMESH CHANDRA KALITA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition, made under Article 226 of the Constitution of India, has put to challenge the order, dated 31.08.2010, passed, in Original Application (in short, OA") No. 59 of 2010, by the learned Central Administrative Tribunal, Guwahati Bench, dismissing the OA, which the petitioners had filed seeking directions to be issued to the respondents to make the promotion of the respondents to the cadre of Telephonic Technical Assistant (hereinafter referred to as 'TTA'), with effect from the year 1999-2000. We have heard Mr. PP Boruah, learned counsel, for the petitioners, and Mr. MR Das, learned counsel, appearing on behalf of the respondents.

(2.) The material facts, giving rise to the present writ petition, may, in brief, be set out asunder:

(3.) Hearing the parties to the writ petition, this Court pointed out in its judgment and order, dated 26.05.2006, passed in W.P. (C) 620/2004, as under: