SIDDHARTH,J. - (1.) Heard Sri Ankit Gaur, learned Counsel for the petitioner and Sri Prashant Mathur, learned Counsel for the respondent Nos. 1 and 2.
(2.) The above noted writ petition has been filed by the petitioner challenging the order dated 23.8.2007 passed by the Central Administrative Tribunal, Allahabad Bench, Allahabad dismissing the Original Application No. 1546 of 2007 and the order dated 19.11.2007 dismissed the Review Application No. 82 of 2007 filed in the aforesaid Original Application.
(3.) The brief facts of the case are that the petitioner was appointed as casual labourer in the year 1985 and thereafter, he became Mason in the year 1986. Subsequently, he was absorbed as Special Messenger under Loco Foreman, Moradabad in the year 1987. The job of the petitioner as Special Messenger was to clear the cases of Local Purchase, which was clerical in nature. After repeated representations for promotion on the post of clerk, the petitioner was permitted to appear in the written examination, which he qualified in August, 2002 but no interview was held and the selections could not be finalized.;