S.K.RATTAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals by special leave seeks to challenge the judgment and order dated 21st May, 2009 rendered by a Division Bench of the Delhi High Court in Writ Petition (Civil) No.2080 of 2003 and subsequent order dated 31.7.2009 passed by that Court in Review Petition No.277 of 2009 dismissing both of them. The aforesaid Writ Petition (Civil) No.2080 of 2003 sought to challenge the judgment and order rendered by the Central Administrative Tribunal on 1st October, 2001 in O.A. No.1436 of 2000 by which the Original Application filed by the appellant herein was dismissed.

(3.) The short facts leading to these appeals are this wise. The appellant joined his services as Sub Inspector of Police in the Central Bureau of Investigation ("CBI") in 1964 and was subsequently promoted to the post of Inspector of Police in 1966. He was eventually promoted to the post of Deputy Superintendent of Police in CBI with effect from 18th April, 1984.