UNION OF INDIA Vs. K. ACHUTHAN NAIR

JUDGEMENT

(1.) The present O.P.(CAT) is preferred against the order of the Central Administrative Tribunal in O.A.No.90/2013 dtd. 25/8/2016, whereby the claim of the respondents-applicants was allowed.

(2.) The facts necessary for disposal of the controversy are enumerated hereunder:

(3.) K.Achuthan Nayar was promoted as Appraiser on 30/1/1985 and regularized with effect from 1/4/1989. The applicant was granted ACP in 2001 with effect from 9/8/1999 and promoted as Appraiser on 30/1/1985. On completion of eight years, the applicant became eligible to be promoted as Assistant Commissioner. His juniors Sri.Phalgunan and Chandramouli were promoted as Assistant Commissioners in the year 1997. Chandramouli was again promoted as Joint Commissioner in 2007.