UNION OF INDIA Vs. SHRI KISHAN

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IT is not in dispute that the Post and Telegraph Department under the Ministry of Communication had introduced a 'Time Bound One Promotion Scheme' as also a biennial cadre review scheme on December 17, 1983 as per which officers having rendered 16 years service were entitled to be placed in the next higher grade provided satisfactory service was rendered. Further, on rendering 10 more years service i.e. 26 years service in all, they were entitled to be placed in the next higher grade provided service rendered was satisfactory.

(3.) SUFFICE would it be to state that as per the office order dated February 08, 1996, where, under the 'Time Bound One Promotion Scheme' a junior person was placed in the next higher scale of pay, the senior person who may not have rendered the requisite length of service also became entitled to be placed in the next higher scale but on being appraised for having rendered satisfactory service.