UNION OF INDIA Vs. SHESHNARAYAN TIWARI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The respondent was a temporary Fitter Grade III (a skilled artisan post) with the North Western Railway and was permitted to appear in the examination conducted under 25% quota and was found suitable for being appointed in the 25% quota of skilled artisan vide order dated 21.11.1990.

(3.) On 12.08.2004 he was regularized as a Fitter Grade III. Later on vide order dated 11.05.2005, taking the view that since the respondent did not have ITI qualification he could not be selected as a skilled artisan and made permanent as a Fitter Grade III, the order dated 12.08.2004 was withdrawn.