RAJAN BHAGAT Vs. UNIN OF INDIA & ANR

JUDGEMENT

(1.) Issue notice. Mr. Abhay Prakash Sahay, CGSC accepts notice on behalf of respondents.

(2.) The petitioner is aggrieved by an order of the Central Administrative Tribunal (hereafter referred to as 'CAT') dated 1.5.2014 whereby his application i.e. OA No.1148/2012 was rejected. The petitioner had claimed quashing of a communication dated 26.12.2011 rejecting his request for assignment of seniority on the basis of the judgment of the Supreme Court in Union of India v. Harish Chander Bhatia, 1995 2 SCC 48 w.e.f. 10.10.194 when he was appointed on ad hoc basis to the cadre of DANIPS.

(3.) The petitioner was working in the Delhi Police when he was promoted as Assistant Commissioner of Police on 4.8.1994 under Rule 24 (1) of the Delhi Andaman & Nicobar Islands Police Services Rules (DANIPS Rules) against a sanctioned post. This was pursuant to the Central Ministry of Home Affair's letter issued in that regard.