SURESH SINGHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ has been filed challenging the Order dated 19th November, 2020 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in Original Application No. 1836 of 2020. Petitioner also seeks a direction to the Respondents to grant notional benefit of the promotion with consequential benefits of the Select List dated 26th February, 2020 prepared by the Union Public Service Commission or from the date of occurrence of the vacancy in the newly created post of Administrative Officer.

(3.) Learned Counsel for the Petitioner contends that though the Petitioner was eligible for promotion, yet there was delay in convening the DPC which was convened only on 26th February 2020. He states that the Petitioner figured at Serial No. 1 in the panel recommended by the DPC. He, however, states that before any tangible step could be taken on the basis of the recommendation of DPC, the petitioner retired on 29th February 2020. The competent authority is said to have accorded approval for promotion on 16th March, 2020 only.