SHRIOM DALAL Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) These petitions have been filed, challenging the Order dtd. 10/10/2019 passed by learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the 'Tribunal') in O.A. No. 3022/2015, titled Shriom Dalal v. Govt. of NCTD & Ors., whereby the learned Tribunal allowed the O.A. filed by Mr. Shriom Dalal (hereinafter referred to as the 'petitioner'), with the following directions:

(2.) The petitioner challenges the Impugned Order only to a limited extent, insofar as it confines the benefit of the Career Advancement Scheme (CAS) to the petitioner only from 1/10/2019 onwards.

(3.) The respondent/Government of NCT of Delhi, however, challenges the Impugned Order on the ground that the petitioner was not entitled to have his past service rendered as Lecturer (Computer Engineering) in the Government Polytechnic College Jhajjar, Haryana, counted for the purposes of CAS.