KRISHAN KUMAR THUKRAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against a judgment dated 27/03/2001 passed by the Central Administrative Tribunal, Principal Bench (in short the "Tribunal") in O.A. No.2693/99, whereby and whereunder the original application filed by the petitioner herein was dismissed. The facts of the matter are as under:

(2.) The petitioner was appointed in Border Roads Organisation as Lower Division Clerk in t the year 1968. He made representation for his transfer to any other Organisation located in Delhi on deputation basis. In the year 1985, he was selected for deputation and was directed to join Ministry of Industry. In 1989 he made a representation for permanent absorption in the Border Roads Organisation. His request was acceded to by an order dated 16/10/1989 subject to the condition that he would be placed as junior most employee in the seniority list amongst Lower Division Clerks. The petitioner reached maximum pay scale in the Lower Division Clerk on 1/01/1995. He on expiry of one year made a representation to the higher authorities that he might be given the benefit of insitu promotion, in terms of the extant rules. The said representation was rejected on the ground that until all his seniors were promoted his case for promotion could not be considered.

(3.) Feeling aggrieved, he filed the afore-mentioned Original Application, which was dismissed by the learned Tribunal stating therein as follows: