S. N SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition under Article 226 and 227 of the Constitution of India has been instituted by Dr. S.N. Sharma, the petitioner herein, assailing the order dated 27.08.2019 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi, (hereinafter referred to as the 'learned Tribunal'), dismissing OA No. 463/2016 titled as 'Dr. S.N. Sharma & Anr. vs. UOI & Ors.', whereby the petitioner's plea for setting-aside and quashing the order dated 28.08.2014 issued by the Department of Personnel & Training (hereinafter referred to as the 'Respondent-3'), and communication dated 10.11.2014 issued by the Ministry of Water Resources, Government of India (hereinafter referred to as the 'Respondent-1') addressed to Central Soil & Materials Research Station (for short 'CSMRS') (hereinafter referred to as the 'Respondent-2'), determining the proposal of regularisation of services of Scientist 'B' officers of CSMRS who were promoted on ad-hoc basis, in the negative, and holding that the period of ad-hoc service rendered will not be counted towards eligibility service for promotion to post of higher grade, was rejected. The petitioner had essentially sought the relief of issuance of directions to the official respondents to count the ad hoc service rendered by him as Scientist 'B', towards his claim for promotion to the post of Scientist 'C; and to consider him for promotion to the latter post from the date the petitioner completed 3 years of service as Scientist 'B'.

(2.) This is the 4th round of litigation instituted by the petitioner. The brief backdrop of the present case as is germane for the adjudication of the present writ, is adumbrated as follows:

(3.) At the outset, it is an admitted position that the petitioner was promoted to Scientist 'C on 29.10.2017 as soon as he returned from the deputation from Bhutan.