UNION OF INDIA Vs. MAHABIR DIXIT

JUDGEMENT

(1.) The above-captioned writ petitions raise common issues for consideration, although the orders passed by the Central Administrative Tribunal [hereafter referred to as 'the Tribunal'] have been passed in separate Original Applications (OAs). For the sake of brevity, the details concerning orders passed in various OAs, which have been assailed in the above-captioned writ petitions, are set forth hereafter: <FRM>JUDGEMENT_69_LAWS(DLH)8_2022_1.html</FRM>

(2.) The private respondents arrayed as parties in each of these writ petitions had approached the Tribunal when they were holding the post of either Senior Research Officer (Scientist 'C') [hereafter referred to as "Scientist C"] or Chief Research Officer (Scientist 'D') [hereafter referred to as "Scientist D"] in the Central Soil and Material Research Station [CSMRS]; a scientific organization functioning under the administrative control of Ministry of Water Resources, New Delhi.

(3.) It was, thus, the contention of the private respondents before the Tribunal as well as this Court, that the UOI/CSMRS was required to convene a Board of Assessment [in short 'BOA] based on the vacancies arising in each year and thereafter, consider for promotion eligible officers, having regard to their respective merit and ability, as discernible from their Annual Confidential Reports (ACRs).