UNION OF INDIA Vs. HARSHVARDHAN VERMA

JUDGEMENT

(1.) We have heard learned counsel Ms. Archana U.Amin, appearing for the petitioners. Though Rule have been served on respondent Nos. 1 and 2 but no one appears for them.

(2.) Learned counsel for the applicants submits that the matter is squarely covered by a Division Bench judgment of this Court passed in Special Application No. 1152 of 2013 (Union of India vs. Salim Ansari and 17 others) decided on 18th December 2009, which is extracted below :

(3.) Therefore, following the aforesaid Division Bench judgment we also set aside the impugned order passed by the Central Administrative Tribunal, challenged in this Special Civil Application, and it is held that in case of upgraded post, the question of reservation will have to be implemented by the authorities. This judgment shall be complied with by the appellants with in a period of 4 months from today. Rule made absolute to the above extent.