RAJPAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is directed against the order dated 10th April, 2003 and 30th September, 2003 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the Tribunal), whereby the Tribunal dismissed the Original Application bearing No. 3058/2002 and the Review Application no. 277/2003 and MA No. 2022/2003 respectively filed by the petitioner.

(2.) The facts in brief are that the petitioner was appointed as Public Prosecutor in Central Bureau of Investigation (CBI) on 22nd January, 1982. He belongs to the Scheduled Castes reserved category. He was promoted as Sr. Public Prosecutor (Sr. P.P.) on 28th December, 1987 and was further promoted as Deputy Legal Adviser (DLA) on 21st September, 1998.

(3.) The next promotional post is that of Additional Legal Adviser (ALA) and according to the petitioner, for promotion to the said post of Additional Legal Adviser, the requirement was of three years' regular service in the grade of Deputy Legal Adviser which has, since the year 2000, been changed to five years' regular service in the grade of Deputy Legal Adviser.