UOI Vs. DAYA KRISHNA SHARMA

JUDGEMENT

(1.) THE respondents before us had assailed by way of OA No.4028/2011 the action of the petitioners in failing to communicate adverse remarks in their Annual Confidential Report for the period 1998 - 99 and 1999 -2000 which were relied upon by them for denying promotion to them for the post of Deputy Secretary with the Government of India. A further prayer was made for inclusion of their name in the select list for the post of Deputy Secretary for the year 2003. The petition filed by the respondents was allowed by the Central Administrative Tribunal, Principal Bench, New Delhi by the order pronounced on 21st March, 2013, the operative part whereof reads as follows:

(2.) ON the manner in which the respondents were to proceed in the matter, further directions were recorded in para 31 of this order which reads as follows: -

(3.) IT is obvious from the said order that the Central Administrative Tribunal has accepted the prayer for extension of time to implement the order dated 21st March, 2013 and the petitioner was granted two months for the said purpose.