UNION OF INDIA Vs. MAYA SINHA

JUDGEMENT

(1.) The Petitioners are aggrieved by an order dated 2nd April, 2003 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the Tribunal).

(2.) By the impugned order, the Tribunal concluded that the grounds taken by the Petitioners in denying promotion to the Respondent to the Higher Administrative Grade were not justified.

(3.) The Respondent is working as a Financial Adviser and Chief Accounts Officer in the Northern Railways. She is entitled to be considered for empanelment and promotion to the Higher Administrative Grade.