UNION OF INDIA Vs. MOHAMMED SALEEM

JUDGEMENT

(1.) The challenge in this writ petition is to an order dated July 03, 2018 in O.A. 2723/2014 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, allowing the O.A. filed by the respondent herein by stating in paragraph 8 as under:-

(2.) On the last date of hearing, this Court had issued default notice to the respondent as the Court had found that there was no appearance for the respondent on March 07, 2022 and October 05, 2021. Today, Mr. S. M. Arif, Advocate, appears for respondent.

(3.) The case of the petitioner as contended by its counsel is that the respondent had joined petitioner No.2 as Technical Assistant (Bio) on August 20, 1981. He was later promoted to the post of Senior Technical Assistant (STA) (Bio) and was re-designated as Plant Protection Officer (PPO) (Bio Efficacy). He was further promoted as Assistant Director (Plant Protection) and was posted at National Plant Quarantine Station (NPQS) Rangpuri, New Delhi on April 28, 2018.