SUNIL SACHDEVA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule DB was issued in this matter on 06.09.2002.

(2.) Challenge in this writ petition is to the orders dated 23.04.2002 and 12.08.2002 passed by the Central Administrative Tribunal (hereinafter the 'Tribunal') in O.A. No. 507/1998, whereby the application filed by the petitioners herein have been dismissed.

(3.) The petitioners had approached the Tribunal challenging a notice to show cause dated 23.02.1998 whereby the proforma promotion extended to the petitioners vide letter dated 13.03.1996 was sought to be withdrawn. During the pendency of the application before the Tribunal, the final order has been passed on 22.03.1999 withdrawing the benefit of proforma promotion, subject to the final outcome of the OA. Subsequently, the OA was dismissed.