UNION OF INDIA Vs. DEEP CHAND SHARMA

JUDGEMENT

(1.) This petition filed by the Petitioner Union of India ("UOI") under Article 226 of the Constitution of India is directed against the order and judgement dated 12th November, 2013 in OA No. 1709/2012 (Annexure P-1) ("Impugned Judgment") passed by the learned Central Administrative Tribunal ("CAT"), Principal Bench at New Delhi. The case pertains to the seniority of direct recruits as well as promotees from the post of Junior Time Scale ("JTS") to the regular post of Senior Time Scale ("STS").

(2.) In the impugned judgment, the Principal Bench of Central Administrative Tribunal (CAT) has observed as under:

(3.) The order of the CAT has been challenged by the UOI by way of filing the present writ petition on the ground that the promotions could not be done from the vacancy year as the regular DPCs had not taken place and the promotions had to be given effect to only after Respondents No. 1 to 38 were found fit and were declared successful after the regular DPCs.