SHER SINGH Vs. UOI & ANR

JUDGEMENT

(1.) THE petitioner filed an original application being O.A No. 2328/2008 titled Sher Singh v. Union of India & Ors. before Central Administrative Tribunal, Principal Bench seeking quashing of order dated 4th January, 1996 whereby on implementation of Supreme Court order dated 14th July, 1994 and clarificatory order dated 27th March, 1995 and on review of promotion of Scheduled Castes/Scheduled Tribe officers to Grade III was undertaken by way of reservation and the petitioner had been promoted against 1992 -1993 vacancies and accommodated against the vacancy which arose on 29th March, 1993. The petitioner had also prayed for a direction to give promotion to the petitioner to Grade III of Indian Statistical Service (ISS) from the year 1989 -1990. The original application of the petitioner was dismissed by the Central Administrative Tribunal by order dated 28th October, 2009 which is challenged by the petitioner in the present writ petition.

(2.) BRIEF facts to comprehend the disputes are that petitioner was recruited directly to Grade IV Indian Statistical Service hereinafter referred to as "ISS" on 6th December, 1982. The petitioner was on training which he completed on 31st August, 1984 and was posted as Assistant Director in the Central Water Commission.

(3.) IN an original application filed before the Tribunal being O.A No. 1231/1989 an order dated 22nd March, 1994 was passed directing the respondents to consider promotion of the petitioner to Grade III of ISS from the date the vacancy would become available in Scheduled Caste quota in the year 1989 together with consequential benefits including seniority.