TARSEM LAL Vs. UOI

JUDGEMENT

(1.) THE petitioner has preferred the present writ petition to assail the order dated 08.11.2006 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (CAT/ Tribunal) in O.A. No.1449/2005, whereby the said application was dismissed. The petitioner had approached the Tribunal with the grievance that he had not been placed in the suitability list of Directors for the year 1999, for promotion as a Director by the Central Establishment Board (CEB) - though, according to him, he was entitled to be so empanelled.

(2.) THE facts, in brief, are that the petitioner joined the CSS as an Assistant in the year 1974 and he was promoted to the selection grade of CSS in 1994, which is equivalent to the grade of Deputy Secretary in CSS. Upon completion of five years of service, he became entitled for consideration for inclusion in the CSS Directors Suitability List for the year 1999 for promotion to the post of Director in the pay scale of Rs.14,300 - 18,300 in accordance with the provisions of Central Staffing Scheme.

(3.) THE petitioners grievance was that one Sh. S.K. Lohani was placed in the suitability list of 1994 even though he was junior to him (since he was shown at sl. No.37 and the petitioner was shown at sl. No.30), and he was ignored. The respondents contested the petitioners application.