UNION OF INDIA Vs. RANBIR SINGH YADAV

JUDGEMENT

(1.) Special leave granted.

(2.) The appeal is heard. Following the decisions of this court in State of Mysore v. Syed Mahmood and State Bank of India v. Mohd. Mynuddin we set aside the direction given by the Central administrative tribunal to the Union of India and other respondents before the tribunal to promote the first respondent in this appeal and to pay him the consequential benefits consequent upon his inclusion in the promotion list and direct the Departmental Promotion Committee entrusted with the duty of making selection of officers for promotion to the cadre of 'f' (Executive) to consider the case of respondent I in the light of the findings recorded by the central Administrative tribunal. If the respondent is promoted he will be entitled to all consequential benefits. The Selection Committee shall consider the case of respondent 1 as directed above within four months. The appeal is disposed of accordingly.