UNION OF INDIA Vs. RAM SWARUP

JUDGEMENT

(1.) The petitioners have challenged the impugned order dated 28-11-2018 by virtue of which the Original Application No. 2821/2013 was partly allowed by the Central Administrative Tribunal, Principal Bench, New Delhi and the promotion of the respondents to the post of Shunting Master Grade-II was directed to be treated w.e.f. 14-02-2000, the date on which the juniors of the respondents were promoted.

(2.) The respondents were working as Pointsman in the Northern Railway in the year 1999 in the pay scale of Rs. 3050-4590. The next promotion from the post is to that of Shunting Master Grade-II with the pay scale of Rs. 4000- 6000.

(3.) The respondents had contended that their juniors were promoted to the post of Shunting Master Grade-II w.e.f. 14-02-2000, whereas, they had been promoted to that post only on 20-01-2006. The respondents had submitted their representation to the petitioners for grant of promotion w.e.f 14-02-2000, despite that no steps were taken by the petitioners, so the respondents were constrained to file OA No. 3847/2010 which was disposed of with the direction to the respondents to pass speaking orders on the representation of the respondents.