(Prayer: Writ petition filed under Article 226 of the Constitution of India to issue writ of certiorari to call for the records relating to O.A.No.351 of 2010 on the file of the Central Administrative Tribunal, the 3rd respondent herein and quash the order dated 03.04.2012.)
1. This writ petition is filed challenging the order made in O.A.No.351 of 2010 dated 03.04.2012, in and by which, the order dated 11.03.2010 passed by the 1st petitioner herein was set aside and the petitioners 1 and 2 herein were directed to conduct the selection procedure to the post of Teacher Grade-I (Commerce) by including the name of the 1st respondent herein by considering his service in the said post w.e.f. 05.09.2005.
2. It is an admitted case that the person chosen by the 2nd petitioner herein is Velmurugan/ 2nd respondent herein and he was given Grade-I post only on 03.12.2007 and the 1st respondent was given the officiating post as Grade-I w.e.f. 05.09.2005 with higher scale of pay. Considering the said factual aspect, the Tribunal thought it fit to give a direction to consider the claim of the 1st respondent also while filling up the post of Grade-I.
3. The said facts having not been disputed, we find no reason to interfere with the order passed by the Tribunal. Hence, the writ petition is dismissed. Consequently, M.P.No.1 of 2013 is closed. No costs.