ABHAY SUNDER Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents-BSNL.

(2.) In the instant writ petition, the petitioners have prayed that by quashing Annexure-1 and 2 of this writ petition passed by the Central Administrative Tribunal, Patna Bench, Patna (for short 'the Tribunal') a direction be issued for fixing their seniority to the post of Junior Account Officer (for short 'JAO') against those JAO who had passed Part-II Examination held on 17.09.2003 to 19.09.2003 at par with other similarly placed co-employees Gopal Pandit and Anand Kamal as well as co-employees of U. P. and Orissa Circle, who were allowed to appear in Part-II Examination held on 17.09.2003 to 19.09.2003.

(3.) The contention of the petitioners is that they have passed JAO Part-I examination but were deprived from appearing in JAO Part-II examination held on 17.09.2003 to 19.09.2003.