S K CHADHA Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER was the member of Indian Economic Service and a claimant for promotion to Senior Administrative Grade (SAG). He filed an OA before CAT complaining of denial of promotion to him through he became eligible in 1991 and vacancies were available. His further case was DPC had found him fit for promotion on 9.5.1995 which was approved by ACC also but no final orders were passed in terms of OM dated 25.1.1990 which provided that no officer shall be promoted unless he had three months minimum service before his retirement. Tribunal dismissed his OA on noticing that petitioner had retired on 31.7.1995 when his juniors were promoted later on 4.8.1995. PETITIONER has filed this petition to highlight the alleged discriminatory treatment meted out to him. His grievance now is that though Respondents had applied terms of OM dated 25.1.1990 to him, they had promoted his two colleagues Kewal Kishan and Devi Dayal on the eve of retirement and in disregard of the OM. All that he prays for is that he be given equal treatment.

(2.) THIS petition is accordingly disposed of and Respondents are directed to consider petitioner for promotion to Senior Administrative Grade on the analogy of the promotion granted to aforesaid two officers from the date he was selected by DPC and to pass appropriate orders in this regard within four months giving him consequential benefits in the process.