M.A. ANSARI Vs. UNION OF INDIA

JUDGEMENT

(1.) ON April 12, 2013, we had decided a batch of writ petitions, lead matter being WP(C) No.8102/2012 UOI & Anr. vs.K.L.Taneja & Anr. on the subject as to when can a person be granted promotion from a retrospective date. We had noted various decisions of the Supreme Court on the point as under:- (i) 1987 (4) SCC 566 K.Madhavan & Anr. vs.UOI & Ors. (ii) 1989 Supp (2) SCC 625 Union of India & Ors. vs. K.K.Vadera & Ors. (iii) 1995 (4) SCC 246 Vinod Kumar Sangal vs. UOI& Ors. (iv) 1998 (7) SCC 44 Baij Nath Sharma vs. Hon 'ble Rajasthan High Court At Jodhpur & Anr. (v) AIR 2004 SC 255 P.N Premachandran vs. The State of Kerala & Ors. (vi) AIR 2004 SC 3460 Sanjay K.Sinha & Ors. vs. State of Bihar & Ors. (vii) 2006 (13) SCALE 246 State of Uttaranchal & Ors. Vs.Dinesh Kr. Sharma (viii) 2007 (1) SCC 683 State of Uttaranchal & Anr. vs. Dinesh kumar Sharma. (ix) 2008 (14) SCC 29 Nirmal Chandra Sinha vs. UOI & Ors. (x) 2010 (4) SCC 290 UOI & Anr. vs. Hemraj Singh Chauhan & Ors.

(2.) WE had held that the cornucopia of case law above noted brings out the position:-

(3.) WE note the facts.