UNION OF INDIA Vs. V.K.SIROTHIA

JUDGEMENT

(1.) Heard counsel on both sides.

(2.) The finding of the Tribunal that "the so-called promotion as a result of redistribution of posts is not promotion attracting reservation" on the facts of the case, appears to be based on good reasoning. On facts, it is seen that it is a case of upgradation on account of restructuring of the cadres, therefore, the question of reservation will not arise. We do not find any ground to interfere with the order of the Tribunal.

(3.) The civil appeal is dismissed. No costs.