UNION OF INDIA Vs. R C SEHGAL

JUDGEMENT

(1.) By this writ petition, the Union of India assails the judgment and order dated 9.6.2006, passed by the Central Administrative Tribunal, Principal Bench, Delhi (hereinafter referred to as CAT) whereby OA No.750/2006 of the respondent R. C. Sehgal was allowed, directing the petitioners to promote the respondent immediately in the available vacancy.

(2.) The facts giving rise to the present writ petition are as follows: Respondent had joined the Military Engineering Services (MES) as an Assistant Engineer (Electrical and Mechanical) after selection through UPSC in 1967. He progressed in his career and eventually on 2nd February, 2001, he was appointed as Chief Engineer. On 31st October, 2003, he was posted as Joint Director General (Utilities).

(3.) On 31st March, 2005, respondent was empaneled along with three others for promotion to the coveted post of Additional Director General. Relevant extracts from the empanelment letter dated 31.3.2005 are quoted hereinbelow: <FRM>JUDGEMENT_1425_ILRDLH15_2006Html1.htm</FRM>