UNION OF INDIA Vs. J. EDWARD SIMON

JUDGEMENT

(1.) DELAY condoned. Leave granted.

(2.) WE have heard the learned counsel for the parties.

(3.) LEARNED senior counsel further submitted that a candidate who joins as Lab. Technician 'A', is considered for promotion to Lab. Technician 'B' and Lab. Technician 'B' is considered for promotion to the post of Lab. Technician 'C'. After Lab. Technician Grade 'C', there are no further promotional avenues for Lab. Technicians and both the Central Administrative Tribunal and the High Court have fallen in error in directing that the cases of those employees who joined as Lab. Technician 'C', needs to be reviewed once in three years for giving them better promotional prospects.