UNION OF INDIA Vs. LAKSHMI CHAND

JUDGEMENT

(1.) The petitioner has filed the aforesaid writ petition aggrieved by the directions given by the Central Administrative Tribunal, Principal Bench (hereinafter referred to as the "Tribunal") vide order dated 17.09.2002 in OA No. 1272/1999 and order dated 16.08.2005 in MA No. 1233/2004 filed by the second respondent herein.

(2.) Vide impugned order dated 17.09.2002, the Tribunal set aside and quashed the promotion of respondent Nos.5 and 6 respectively to the post of Security Supervisor (SS), a post which requires five years service in the grade of Rs.800-1150/-. Directions were also given to the petitioner to convene a review DPC and to consider the claim of the second respondent for the vacancies which became available for promotion to the post of Security Supervisor (SS) as he was senior to respondent Nos. 4 and 5 within a period of three months from the receipt of the order.

(3.) The petitioners in compliance with the aforesaid order held a review DPC and promoted Attar Singh, respondent No.5 and Nari Ram, respondent No.2, for vacancies of year 2001-02 and 2002-03 respectively.