CHIEF GENERAL MANAGER TELECOMMUNICATION Vs. JAWARI LAL

JUDGEMENT

(1.) This special appeal has been preferred challenging the impugned order dated 16.07.2008 passed by learned Single Judge, whereby while allowing the writ petition filed by the respondent/writ petitioner, the present appellants were directed to appoint the respondent/writ petitioner by way of promotion as Telecom Technical Assistant in Small Switching Area, Jaisalmer as a consequence of his qualifying the Limited Departmental Competitive Examination for Telecom Technical Assistants.

(2.) Brief facts necessary for the present adjudication are that after formation of Bharat Sanchar Nigam Limited in October, 2000, Recruitment Rules of Telecom Technical Assistants were framed by the concerned Board and the said Rules are called as Telecom Technical Assistants (TTAs) Recruitment Rules, 2001. In accordance with the said Rules, the post of Telecom Technical Assistant was to be filled to the extent of 50% by direct recruitment, 40% by promotion through Limited Departmental Competitive Examination and 10% by promotion from amongst the departmental employees.

(3.) The post of Telecom Technical Assistant is a Small Switching Area cadre post, and the applications were invited vide circular dated 27.05.2005 for promotion to the said post through Limited Departmental Competitive Examination, which was under 40% quota in different Small Switching Areas, including the Small Switching Area, Jaisalmer in question.