V.K.JOSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition assails the order dated 20.08.2010 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA No.334/2010. By virtue of the impugned order, the Tribunal rejected the claim of the petitioner for being entitled to promotion from the year 2003, that is, when according to the petitioner, he had the requisite period of service for being considered for promotion to the next higher grade.

(2.) The facts, in brief, are as under:-

(3.) Aggrieved by rejection of his representations, the petitioner preferred an Original Application being OA No.1900/09 before the Tribunal challenging the seniority list circulated on 10.03.2008 of Joint Deputy Director (Executive) by the respondent No.3. The said OA was withdrawn by the petitioner with liberty to file a fresh OA after impleading respondent No.4.