ASHOK SINGH S/O BACHU SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE facts and issues involved in these OA being similar, they have been heard together and are being disposed of by this common order. For the sake of convenience, the facts have been taken from OA No. 360/2006.

(2.) Applicant was promoted to the post of Wireless Helper. He was considered eligible for consideration for promotion to the post of WMTR-III in grade Rs.3450-4590. Applicant being eligible for promotion to the post of WMTR-III was trade tested on 14/15.10.2005, however, he was not found suitable for promotion and many candidates junior to him were found suitable and promoted to the post.

(3.) ON the other hand, respondents have stated that promotion to the post of WMTR-III is done on the basis of 'merit-cum-suitability. Applicant was provided opportunity to appear in the trade test on the basis of his seniority. He appeared in the trade test held on 14/15.10.2005 without any protest of any kind but was not found suitable for the said post by the trade testing authority.