UNION OF INDIA Vs. LALMALSAWMA

JUDGEMENT

(1.) With the consent of the parties, we set down the writ petition for final hearing and disposal.

(2.) The challenge in this writ petition is to the order passed by the Central Administrative Tribunal (hereinafter referred to as 'the Tribunal') dated 19.04.2011 in O.A. No. 3173/2010 whereby the application filed by the respondent herein has been allowed.

(3.) Necessary facts required to be noticed for disposal of this writ petition are that the respondent was transferred to Goa and posted as 'Special Secretary (Planning)' and was given additional charge of Commissioner of Sales Tax and Excise, Goa from 01.06.1989 Thereafter, the respondent was promoted to the post of Commissioner on full-fledged basis from 08.08.1989. The respondent continued to serve at the said post until 24.05.1990.