M.P. BANSAL Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER was holding substantive appointment as an Assistant Chemical Examiner. The next promotional post was that of Chemical Examiner Grade-II.

(2.) PETITIONER superannuated from service on December 31, 2006. Pertaining to the vacancy year 2004-05, DPC was held on May 22, 2008.

(3.) THE petitioner filed an O.A. before the Tribunal praying that since the DPC which met on May 22, 2008 made recommendations and drew up the panel for vacancy year 2004-05 in which year the petitioner was in service, he should be promoted as Chemical Examiner Grade-II with retrospective effect.