UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) By this writ petition, the petitioner, which is Union of India, has challenged the validity of the order dated 31.1.2001 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. 1033/2000. By means of that order O.A. filed by the respondent herein has been allowed. The main thrust of the petition is that by the impugned order a go-bye has been given to the rules and it has been tried to unsettle and disturb the existing seniority of persons who have been working for a long period in certain posts and are relegated to the position junior to respondents 2 and 3.

(2.) During the period of 1968-70 respondent Nos. 2 and 3 joined the Central Forensic Science Laboratory (CFSL, for short). They were promoted as SSO Grade I from 9.8.1985. They became eligible for the next promotion post as Principal Scientific Officer (PSO, for short) in 1990, as an officer with five years regular service as SSO becomes eligible for promotion to the next higher post of PSO. As no DPC was held for considering respondents 2 and 3 for this post, they filed OA 409/91. In this O.A. respondents 2 and 3 filed M.A. 1242/91 as well. This MA was disposed of on 24.4.1991 on the following terms:

(3.) After this order DPC was held pursuant thereto and respondent No. 4 herein, who was also arrayed with respondent No. 4 in OA, and one another person were appointed as PSO for vacancy that had arisen in 1988.