UNION OF INDIA Vs. KALAICHELVAN

JUDGEMENT

(1.) Present writ petition is filed under Articles 226 and 227 of the Constitution of India challenging the order dated 21.03.2014 passed in Original Application No.563/2013 which was pending on the file of the Central Administrative Tribunal, Bangalore Bench, Bangalore.

(2.) Petitioners herein were the respondents in the said petition. Respondent herein was the appellant in the said case. Parties will be referred to as the applicant and respondents as per their ranking given in the Central Administrative Tribunal (hereinafter referred to as the Tribunal ).

(3.) Facts leading to the filing of this petition by the respondent herein before the Tribunal are as follows: Applicant joined the Mail Motor Service in the Postal Department in March 1991. He was promoted as driver Grade-III on 01.02.1996. Subsequently, he was promoted as Driver Grade-II with effect from 21.02.2005. The Government of India introduced a promotion scheme to the Staff Car Drivers with the graded structure similar to the one provided by the Ministry of Railways vide G.I.Dept. of Per. & Trg. O.M.No.22036/1/96/92-Estt.(D) dated 27.07.1995. The said scheme categorized the post of drivers into four categories namely: