UNION OF INDIA Vs. UNNI MENON

JUDGEMENT

(1.) THE Union of India and the establishment of the Central administrative Tribunal are aggrieved by the order dated 1st March, 2000 passed by the Central Administrative Tribunal, Bangalore Bench, bangalore ('cat for short) directing the principal office of the CAT to reconsider the representation of the applicant-respondent herein and pass suitable orders thereon.

(2.) THE respondent filed application before the CAT for promotion to the cadre of Senior Accounts Officer pursuant to the implementation of the IV pay Commission with effect from 1-4-1995 on the ground that persons who are his juniors in his parent department viz. , Accountant general's office were promoted as Senior Accounts Officer on completion of three years service. He claimed that the nature of duties performed and the responsibilities shouldered by the respondent in the CAT are similar to that of the duties and responsibilities shouldered by the senior Accounts Officers in the Indian Audit and Accounts Department and, therefore, no distinction could be made in his case and he also ought to be promoted as Senior Accounts Officer with effect from 1-4-1995. This application having been allowed and directions given by the CAT as stated herein above, the petitioners have come up in this writ petition.

(3.) WE have heard Mr. C. Shashikantha, Additional Central government Standing Counsel for the petitioners and Mr. N. G. Padake, learned Counsel for the respondent.