RAFAT ULLAH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner being aggrieved by and dissatisfied with an order dated 10th September 1998 passed by the Central Administrative Tribunal, Principal Bench in OA 3379/92, has filed this writ petition wherein he had questioned an order dated 24th April 1992 issued by the respondents herein whereby and whereunder his request for refixation of seniority with retrospective effect from July 1981 as Inspector and the order dated 15th' June 1992 promoting his juniors to the cadre of ITO, Group B. was rejected.

(2.) The petitioner claims his seniority qua S/Shri V.M. Tandon and N.K. Aggarwal. He filed an OA before the Central Administrative Tribunal in the year 1986 claiming his seniority in the cadre of UDC. By a judgment and order dated 21st May 1990, the respondents were directed to recast the seniority list which was done and upon recast thereof the position of the respective employees was as under :

(3.) Allegedly, all the afore-mentioned the petitioner and the two employees-were granted retrospective promotion in the cadre of the Head Clerk w.e.f. 22nd July 1975 by an order dated 10th June 1991.