ANAND SINGH NEGI Vs. UNION OF INDIA

JUDGEMENT

(1.) The short point involved in this matter is as to whether the petitioners were justified in filing a second OA before the Central Administrative Tribunal (for short "the Tribunal") for the reliefs which were declined to them in an earlier petition filed by them before the Tribunal which was registered as OA No.1057/1999 and was decided as per the order dated 22.11.2000.

(2.) The petitioners had filed the aforesaid OA aggrieved of the action of the respondents in denying them promotion to the post of Draughtsman Grade II though they alleged that they fulfilled all the conditions of eligibility and have also passed the departmental examination for Draughtsman Grade II held on 12.1.1988.

(3.) The Tribunal vide judgment dated 22.11.2000 while accepting the case of the petitioners for such promotion passed the following orders:-