UNION OF INDIA (UOI) THROUGH SECRETARY MINISTRY OF URBAN DEVELOPMENT, Vs. SMT. ACHALA MEDIRATTA W/O SHRI NIPIN MEDIRATTA

JUDGEMENT

(1.) THE Petitioner is aggrieved by an order dated 25th January, 2006 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No. 996/2005.

(2.) THE Respondent was promoted as a Research Assistant some time in 1990 but did not get any further promotion for quite some time. When the Respondent became a Research Assistant, the cadre strength in the promotion post of Research Officer was 8 but subsequently 5 posts were abolished and only 3 posts of Research Officer remained.

(3.) IN 2004 when the seniority list of Research Assistant was drawn up, the Respondent's name was shown at serial No. 2. A regular Departmental Promotions Committee (DPC) was held on 16th June, 2005 and recommended the case of the Respondent for promotion to the post of Research Officer as a general category candidate. However, one Shri R.S. Meena, belonging to a Scheduled Tribe, represented to the Petitioner that in terms of the 14 point roster, one of the posts was required to be filled up by a Scheduled Tribe candidate.