Y.P. MITTAL Vs. GOVT. OF INDIA

JUDGEMENT

(1.) Mr. Y.P. Mittal, the petitioner by this present writ petition impugns the final judgement and order dated 26.09.2014 passed by the Principal Bench of the Central Administrative Tribunal, Delhi ('Tribunal' for short) dismissing his application for quashing and setting aside order dated 04.11.2010. The petitioner seeks grant of Non -Functional Upgradation with effect from 1.7.2006.

(2.) The petitioner had superannuated from the post of Deputy Director (Executive Engineer) on 30.11.2006.

(3.) On 17.06.2010, the petitioner was communicated his grading in the Annual Confidential Reports (ACRs) for the periods 04.05.2001 to 31.03.2002; 02.05.2002 to 31.03.2003; 01.04.2003 to 31.03.2004; 20.08.2004 to 31.03.2005 and 01.04.2005 to 31.03.2006. This communication after retirement was with a purpose, for the petitioner along with others was to be considered for grant of Non - Functional Upgradation.