UNION OF INDIA Vs. RAJIV RANJAN

JUDGEMENT

(1.) The petition impugns the order dated 27th November, 2020 of Central Administrative Tribunal (CAT), Principal Bench, New Delhi, allowing OA No.708/2020 preferred by the respondent and directing the petitioner to constitute a review Departmental Promotion Committee (DPC) for consideration of the respondent for promotion to the level of Inspector General (IG), with effect from 1st January, 2020, and to take further steps in accordance with law, preferably before the regular DPC for next batch of officers of IG takes place.

(2.) This petition came up first before us, yesterday, when the counsel for the respondent appeared on caveat. Though we heard the counsels finally on the petition, yesterday itself but adjourned the matter to today to give opportunity to counsels to answer a legal query made pursuant to the hearing.

(3.) The Additional Solicitor General (ASG), appearing for the petitioner, on enquiry stated that since the impugned order, the review DPC had not taken place but had no instructions whether the regular DPC for next batch of officers of IG had taken place. However the counsel for the respondent stated that regular DPC for next batch of officers for the post of IG had taken place on 28th December, 2020. On yet further enquiry, it was informed that the superannuation of the respondent is due in the year 2022.