UNION OF INDIA Vs. SRI GURULAL SINGH SANDHU

JUDGEMENT

(1.) Even though the petitions are listed today for orders, with consent, petitions are taken up for final disposal.

(2.) The Respondent herein has filed an application before the Central Administrative Tribunal questioning the non granting of promotion to the Grade of Commissioner and also for seeking consequential direction to convene a review DPC to consider his claim to the said post in the Pay Band-IV [37,400-67,000].

(3.) Suffice it to say that the Central Administrative Tribunal directed the Petitioners to consider the claim of the Petitioner for promotion.