NAVINDRA RAGHAV Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against a judgment and order dated 18.01.2002 passed by the Central Administrative Tribunal, Principal Bench (hereinafter referred to as 'the Tribunal' ) in O.A. No. 1636 of 2001 whereby and whereunder the Original Application filed by the petitioners herein was dismissed.

(2.) The petitioners are working as Assistant Engineers (Civil) / Assistant Surveyor Works (Civil) in the All India Radio, New Delhi ( in short, 'AIR'). They had been in the grade of Junior Engineers earlier.

(3.) Allegedly at the time of their joining, they were governed by the Recruitment Rules framed in the year 1975. The said Rules were amended in the year 1988, which inter alia provided for promotion to the post of Assistant Engineer from Junior Engineer subject to having 8 years' of regular service in the grade in the case of diploma holders and 5 years' of regular service in the grade in the case of Degree holders.