GOVT OF NCT OF DELHI Vs. SATYABIR SINGH

JUDGEMENT

(1.) Present is a petition under Article 226 of the Constitution of India wherein a challenge is made to the order dated 18th September, 2008 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as "the Tribunal") in OA 1513/2007 whereby direction has been given to petitioners to give benefit of out of turn promotion to the respondent retrospectively.

(2.) Necessary facts relevant for the disposal of the petition are as under:-

(3.) Aggrieved with the aforesaid order, respondent filed OA No.1513/2007 before the Tribunal. ASI Devender Kumar had also challenged the said order by filing separate O.A. i.e. OA No.1512/2007.