UOI Vs. KM PRIYADARSHANAN

JUDGEMENT

(1.) THE present writ petition has been filed on behalf of the Union of India being aggrieved by the direction given by the Tribunal as contained in paragraph 9 thereof:-

(2.) THE said order was passed in OA No.186/2010 dated 16.09.2010. The respondent had filed the said Original Application with regard to his claim to promotion as Principal Scientific Officer from the date of his immediate junior with all benefits by holding a review DPC etc. The order dated 22.08.2008 whereby the respondent's claim was turned down was assailed before the Tribunal.

(3.) THE said Division Bench, thereafter, in the case of Krishna Mohan Dixit (supra) categorically arrived at the following conclusions: