LAWS(DLH)-2002-3-115

S N DHUSIA Vs. UNION OF INDIA

Decided On March 15, 2002
S.N.DHUSIA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The petitioners are aggrieved by a judgment dated 28th August 1998 passed by the Central Administrative Tribunal whereby and whereunder a contempt application which had been converted into an Original Application, was dismissed.

(2.) The petitioners, at the material point of time were working as Assistant Superintendent in the scale of 1600-2660. They were promoted on 1st January 1984. They were, however, not further promoted to the post of Superintendent in the scale of 2000-3200 on 7th November 1990.

(3.) An Original Application was filed by the petitioners before the learned Tribunal on or about 5th November 1990 which was marked as OA 2296/90 inter alia for a direction for their promotion as Superintendent in accordance with the purported rules and instructions contained in Railway Board's Order dated 14th March 1989.