V.K.SHUKLA,J. - (1.)The instant petition has been filed under Article 227 of the Constitution of India being aggrieved by the order dated 16-10-2020, passed by the Central Administrative Tribunal, Bench at Jabalpur in O.A.No.200/00816/2019 filed by the respondent.
(2.)The respondent filed an original application against the action on the part of the authority of the petitioner organization in relation to not considering the candidature for the purpose of promotion to the post of DGM (Tech) in pursuance to the notification dated 21-02-2019, by which the applications were invited amongst the Manager (Tech) prescribing the other qualification required to have in account of the individual concerned.
(3.)The petitioner organization filed detailed counter affidavit in relation to the averments so enumerated in the said original application and made out the case of not having the requisite qualification as per the Recruitment Rules/ advertisement as the respondent lacked the regular service of five years as required on the post of Manager (Tech). The Screening Committee so constituted reached to the conclusion that all internal candidates were lacking of the said requisite qualifications to having regular service of five years of the feeder post of Manager(Tech) and accordingly rejected the claim of individual persons including of the respondent.