DEEPAK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has filed this petition assailing the judgment dated 21.4.2002 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, in OA No.1221 of 2001. By the said judgment, the Tribunal dismissed the OA of the petitioner holding that after having been considered by the screening committee and having been declared unfit for grant of financial upgradation under ACP Scheme, the petitioner has no case to claim upgradation as a matter of right.

(2.) Petitioner had also challenged para 5 of OM dated 9.8.1999 and para 6 of Annexure 1 of the said OM, as being violative of articles 14, 16 and 21 of the Constitution of India. This challenge also failed before the Tribunal.

(3.) Facts culminating into filing of the writ petition are noted below: