JUDGEMENT
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(1.) Since some common questions are involved in both these
writ petitions the same are taken up for disposal by a common
judgment for the sake of convenience.
(2.) In WPCT No. 1162 of 2011, the three writ petitioners
namely Shri. Theodor Kujur, Shri K Ummer and Shri
K.G.Krishna have challenged the legality and propriety of the
common order dated 08.03.2011 passed in O.A. No.
140/AN/2009 and O.A. No. 56/AN/2009 by the Central
Administrative Tribunal, Calcutta Bench, Circuit at Port Blair.
The same order has been assailed by the writ petitioner Thomas
Papachan in WPCT No. 1127 of 2011 separately.
(3.) While disposing of both the O.As, learned Tribunal has
proceeded to consider the point at issue from the admitted fact
from either side that under the Recruitment Rules namely
Andaman & Nicobar Administration(Recruitment to NonGazetted post in Marine Department), Rules 1980, promotion in
the post of Assistant Chargeman (Plater) will be 100%
promotion, failing which by direct recruitment. In case of
recruitment by promotion/deputation/transfer grade promotion
it shall be made from amongst Boiler Makers, Platers and
Welders Group A who have put in 5 years of service in
respective grades and qualify in the trade test which is by nonselection. In case of recruitment by
promotion/deputation/transfer to be made feeder grade will
be from amongst Platers/Boilers with 3 years experience of
plater in the Marine Department and who passed the trade test
which is by selection. The applicants in O.A. No. 56/AN/2009
submitted representation dated 16.03.2006 and 28.08.2006
with a request to consider his promotion to the post of
Chargeman(Plater) in pursuance to the result declared on
23.08.2000, in lieu of vacancy arising out of the demise of one
Krishnamoorty. The applicants in O.A. No. 56/AN/2009 Shri
Tarakeswar Rao and Mohd. Hanif were declared passed in trade
test conducted for the post of Chargeman(Plater) in terms of
letter dated 22.08.2000 in which Shri Tarkeswar Rao, Mohd.
Hanif and the applicant were placed at Sl.Nos. 1, 2 and 3
respectively.;
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