UOI THRU DRM KOTA RAJASTHAN Vs. HARI PRASAD

JUDGEMENT

(1.) Rule DB. With the consent of the learned counsel for the parties this writ petition is taken up for final hearing. This writ petition challenges the order of the Central Administrative Tribunal (CAT) dated 19th August 2004

(2.) The chequered history of this case is that the Respondent was appointed as Casual Labour on 23.11.1981 and was awarded temporary status on 01.01.1984 as Khallasi. He was appointed to the post of Khallasi in Ratlam on regular basis on 07.02.1987 after qualifying the Trade Test. A Trade Test was conducted in the year 1993 for promotion to the Electric Grade-II which the respondent qualified on 10.05.1994. The seniority list prepared on the basis of information given by the officials including the Respondent showed his seniority at Sl. No.44 whereas Shri Om Prakash and Satya Pal Singh were shown in the Seniority List at Sl.No.53 and 54. This seniority list was cancelled by the Petitioners vide order dated 24.05.1994 resulting into cancellation of the Respondent's promotion to the post of Electric Fitter Grade-II and filing of OA No.2677/1996. This O.A. was disposed of by the Central Administrative Tribunal vide order dated 01.05.2000. While quashing the seniority list dated 09.11.1993 following directions were issued by the Tribunal :-

(3.) After complying with the order of the Tribunal dated 11.10.2000, the Petitioner, while holding the seniority of the Respondent with effect from 07.02.1987 in Grade-III restored the promotion of the Respondent as Electric Fitter Grade-II and he was given proforma promotion from 10.05.1994 and 29.01.1998 with actual payment from the later date.