UNION OF INDIA (UOI), BY ITS SECRETARY, MINISTRY OF ENVIRONMENT AND FOREST AND INDIAN PLYWOOD INDUSTRIES RESEARCH AND TRAINING INSTITUTE Vs. SMT. RAVIKALA U. KAMATH, W/O SRI U.P. KAMATH WORKING AS TECHNICAL OFFICER, SORIT DIVISION

JUDGEMENT

(1.) THIS writ petition is filed by the Respondents in O.A. No. 232/2003 being aggrieved by the order passed by the Central Administrative Tribunal, Bangalore Bench, Bangalore, (hereinafter called 'the Tribunal') dated 25.09.2003 as per Annexure 'A' to the Writ petition.

(2.) THE Respondent herein, who was working as Technical Officer instituted an original application seeking for the following reliefs:

(3.) THE Tribunal, after considering the contentions of the learned Counsel for the parties and scrutinizing the material adduced by the parties before it, by the impugned order dated 25.09.2003, held that the applicant was given first and second promotion treating her to be a technical staff and by order dated 17.03.1997, she was promoted from the post of Senior Library Assistant to the post of Technical officer under the same FCS scheme visualized by the Official Memorandum dated 04.02.1994 (Annexure 'A2' to the application) and wherefore, since applicant was a member of scientific and technical staff of Respondent No. 2 appointed prior to 30.01.1992, the applicant was entitled to the relief sought for and accordingly, allowed the application with a direction to the Respondents to take appropriate decision in respect of the claim for third promotion under FCS scheme visualized by Official Memorandum dated 04.02.1994 from the date of eligibility within a period of three months from the date of receipt of the certified copy of the order. Being aggrieved by the said order of the Tribunal dated 25.09.2003, this Writ petition is filed by the Respondents in the application.