UNION OF INDIA Vs. RAVIKALA U KAMATH

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 application was resisted by the Respondents averring that the impugned order dated 08.10.2002 rejecting the claim of the applicant for promotion under FCS is strictly in accordance with law and there is no illegality or arbitrariness whatsoever. The FCS is not applicable to the applicant and the same is applicable only to Scientists. The applicability of Official Memorandum dated 24.07.1990 in the case of the applicant is under examination as the implication of the same would curtail some of the benefits of the applicant and shall be detrimental to the applicant. The representations made by the applicant have been responded by the official memorandum dated 08.10.2002. Therefore, the Respondents have sought for dismissal of the application.