UNION OF INDIA Vs. SHRI SAT PAL BUDHIRAJA

JUDGEMENT

(1.) We have heard learned counsel for the parties at some length.

(2.) The petitioner UOI has assailed the order dated 20.12.2016 passed by the Central Administrative Tribunal (CAT/Tribunal) in O.A. No. 3646/2013. The Tribunal by the impugned order has directed the petitioner to promote the respondent applicant to the post of Under Secretary (US) on ad-hoc basis w.e.f. 30.10.2012 and grant him all consequential benefits.

(3.) The background in which the disputes arose may now be noted.