UNION OF INDIA Vs. YASHPAL

JUDGEMENT

(1.) Rule D.B. With the consent of parties we have heard final arguments and proceed to judgment.

(2.) The Petitioner, Union of India, has filed this Writ Petition to impugned the order dated 11.12.2005 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (the Tribunal) in O.A. No. 1756/2004 The Tribunal by the said impugned order has quashed and set aside the order dated 19.7.2004 passed by the Petitioners whereby the Respondents (applicants before the Tribunal) were sought to be reverted from the post of Superintendent, Group B to the post of Inspector. The Tribunal further directed the Petitioner to continue the Respondents as Superintendent, Group B, as if they had never been reverted.

(3.) The Respondents were working as Inspectors with the recommendation of Commissioner, Customers Excise, New Delhi. The next promotional post is that of Superintendent, Group B. One of the essential conditions prescribed under the relevant promotion Rules was that the Inspectors should have 8 years experience as Inspector for being promoted to the post of Superintendent, Group B.