JAGAN NATH MANDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of learned counsel for the parties the matter is taken up for disposal.

(2.) . The petitioner was aggrieved by his non-consideration for promotion as Naib/Subedar w.e.f. April, 1998 on setting aside his adverse ACRs from 1985. The petitioner sought a mandamus also for directions to the respondents to forthwith review his case of promotion w.e.f. April, 1998 against the then existing vacancy with consequential benefits.

(3.) . The respondents, on their own, after filing of this present petition granted benefits of seniority and promotion from April, 1998. Thus- the only question remained was of the monetary benefits which would accrue to the petitioner therefrom. Learned counsel for the respondents states that the adverse ACR against the petitioner was only set aside and thereafter the respondents have taken expeditious steps in pursuance thereof and since the petitioner did not work in the said rank the petitioner should not be granted the monetary benefits.