P.V. VIJAYAKUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This original petition carries a challenge against the order dated 16.3.2018 passed by the Central Administrative Tribunal, Ernakulam in O.A.No.993 of 2016. The unsuccessful applicant therein is the petitioner. He moved the said O.A aggrieved by the denial of proforma promotion. The Tribunal, as per the impugned order, dismissed the original application. It is in such circumstances that the captioned original petition has been filed.

(2.) We have heard the learned counsel for the petitioner and learned standing counsel for respondents 2 to 4.

(3.) A succinct narration of the service particulars of the petitioner is required for a proper disposal of this original petition:-