LAWS(DLH)-2023-9-92

NIRMAL KUMAR CHAWDHARY Vs. UNION OF INDIA

Decided On September 25, 2023
Nirmal Kumar Chawdhary Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The challenge in this petition is to the order dated December 03, 2020 passed by the Central Administrative Tribunal, Principal Bench, New Delhi ('Tribunal', for short) in the Original Application being O.A. No.4437 of 2017, filed by the petitioner whereby, the Tribunal has dismissed the OA.

(2.) The claim of the petitioner in the O.A. was primarily for his promotion to the post of Grade IV in Pay Band 4- Rs.37400.0067000 with Grade Pay Rs.8700.00.

(3.) Suffice to state, the Departmental Promotion Committee ('DPC', for short) had recommended the names of 39 officers for promotion, whereas three officers who were found 'Unfit' were not given promotion.