MUKESH KUMAR Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard learned Senior Counsel for the petitioner and learned counsel representing the Railways.

(2.) The Central Administrative Tribunal, Patna Bench, Patna has dismissed O.A. 479/2014 vide order dated 31st Aug., 2015, refusing to give any relief to the petitioner. The issue was grant of promotion on the post of Assistant Electrical Engineer (Group-B) under the 30 percent quota.

(3.) The story, as emerging from the pleadings as well as the order of the Tribunal, is that there was an advertisement issued inviting applications from eligible candidates. The eligibility and details can be culled out from Annexure- Petitioner became an applicant. He was short-listed and shown as one of the eligible candidates. He sat for the examination and it is his stand that he even cleared the written examination. However, the authorities, subsequently, vide order dated 17.06.2014 annulled the candidature of the petitioner for such consideration on the ground that he did not have the requisite five years of non-fortuitous service in Electrical Department in the East Central Railway, which was mandatory on the cut-off-date.