LAWS(DLH)-2023-2-34

RAMAKANT SINGH Vs. UNION OF INDIA

Decided On February 13, 2023
RAMAKANT SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The challenge in the writ petition is to an order dated December 21, 2018, passed by the Central Administrative Tribunal, Principal Bench, ('Tribunal', for short) in Original Application ('OA', for short), being O.A. No.2594/2017 filed by the petitioner whereby the Tribunal dismissed the same.

(2.) The challenge in the OA by the petitioner was to an order dated May 1, 2017, of the respondents whereby the request of the petitioner for being promoted to the post of Director (Aeronautical Engineering) ('AE', for short) w.e.f. 2012 was rejected.

(3.) The facts as noted from the record are that in the year 1993 the petitioner joined the office of Director General Civil Aviation as Project Officer. He was promoted to the post of Senior Scientific Officer in the year 2003. The said post was re-designated as Assistant Director (AE). On completion of five years of service on that post, an incumbent becomes eligible for being considered for promotion to the post of Deputy Director (AE). The petitioner became eligible for the post of Deputy Director (AE) in the year 2008. A charge sheet was issued to the petitioner on February 12, 2009. The charges were dropped vide order dated August 05, 2010.