UNION OF INDIA Vs. V K SHARMA

JUDGEMENT

(1.) These three writ petitions filed on behalf of the Union of India are in respect of the common order dated 22.10.2010 passed in O.A. Nos. 1194/2010, 748/2010 and 1193/2010 in respect of the respondents Dr. V.K. Sharma, Dr. Shashi Gokhale and Dr. Rajkumari Sharma respectively.

(2.) Before the Tribunal the said respondents had moved the said original applications with the grievance that they had been over looked for non-functional selection grade in the scale of ' 14300-18300 (pre-revised) whereas doctors junior to them had been promoted by an order dated 12.08.2009.

(3.) The respondents are Senior Medical Officers (Ayurveda).