NIRMAL CHANDRA SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) These two connected appeals have been filed against the impugned judgment of the Andhra Pradesh High Court dated 14-12-1999 in Writ Petition No. 25555 of 1998.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Appellant Nirmal Chandra Sinha belongs to the Indian Railway Service of Mechanical Engineers (IRSME) having been appointed on 2-5-1958. When his turn came for consideration for promotion as General Manager, he was working as Chief Mechanical Engineer of Southern Eastern Railway. He was promoted to the post of General Manager on 29-11-1996. He claimed notional promotion w.e.f. 13-3-1996 with consequential benefits. His O.A. was rejected by the Central Administrative Tribunal, but against that order he filed a writ petition which was partially allowed by the High Court.