DILIP VISHWANATH GONDNALE Vs. UNION OF INDIA

JUDGEMENT

(1.) Through the present writ petition, the Petitioner has assailed the correctness of order dtd. 29/10/2018 (hereafter 'impugned order'), passed by the learned Central Administrative Tribunal in OA No. 1984/2018. The Petitioner has also sought issuance of directions to the Respondents to promote the Petitioner to the post of Additional Director General of Ordnance Factory & Member of the Board with effect from 1/12/2017 will all consequential benefits.

(2.) The brief facts of the present case are as follows:

(3.) The learned counsel for the Petitioner submitted that although the original application filed by the Petitioner was allowed, the Tribunal has erred in allowing the Respondents to deny promotion on the basis of the factors listed in the prescribed Office Memorandum dtd. 21/6/2013, which does not apply to promotions. He further submitted that the scope of Agreed List remains ambiguous and the Petitioner cannot be denied the benefits of promotion on the basis of the same.