UNION OF INDIA Vs. P.RAGHAVA PODUVAL

JUDGEMENT

(1.) THIS original petition is filed by the respondents 1 and 5 challenging the order passed by the Central Administrative Trobunal in O.A. No. 105/2012.

(2.) THE applicant in the O.A. is the first respondent herein. The applicant retired as Chief Accounts Officer of B.S.N.L. on 30.6.2007. He was granted officiating promotion as Chief Accounts Officer. He was reverted to the post of Senior Accounts Officer with effect from 10.1.1997. He was made to understand that the reversion was on account of some adverse remarks in his ACRs for the period from 01.04.1996 to 07.07.1996 and from 01.04.1997 to 31.03.1998. This came to be challenged in O.A. No. 1386/1999 and by order dated 27.3.2002, the adverse remarks in the ACRs were expunged by the Tribunal. Though the department challenged the said order, this Court upheld the said decision.

(3.) EXT .P3 is the order of the Tribunal which is under challenge. Heard learned Assistant Solicitor General.