(1.) BY way of the present writ petition, the petitioner herein, challenges the order dated 07.03.2012 passed by the Central Administrative Tribunal in OA No.3444/2011, whereby the Tribunal has allowed the OA and directed the petitioners to constitute a review DPC expeditiously to consider promotion of the respondent on the post of Deputy Secretary from the time he was first overlooked by his juniors.
(2.) IN brief, facts relevant for the determination of the present petition may be noted.
(3.) THE arguments canvassed by the petitioners are two -fold. It is first submitted by the learned counsel for the petitioner that the issue regarding the consideration of promotion retrospectively is pending before a Larger Bench of the Supreme Court in the matter of UOI v. A.K.Goel & Ors., SLP(C) No.15770/2009 and, therefore, this Court should await the decision of the Supreme Court before disposing of this petition.