N.K. PARADKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present petition is filed by Mr.N.K.Paradkar, who is aggrieved by a decision of the Central Administrative Tribunal, Ahmedabad Bench, dated 20.12.2002, passed in Original Application No.602 of 1999.

(2.) THE petitioner has appeared as Party-in-Person and argued the matter at length. He invited the attention of the Court to various aspects of the matter including that of the rules and regulations under which a promotion can be given to the post of Console Operator. He invited attention to various documents which are at Page Nos. 44 to 54 and besides that he also invited attention of the Court to seniority list at Page no.27 and order of promotion dated 06.04.1990 at Page no.39.

(3.) WE perused the judgment and order dated 20.12.2002, passed by Central Administrative Tribunal, Ahmedabad Bench, wherein the Tribunal has set-out the reliefs sought for by the petitioner before the Tribunal. For ready perusal we also reproduce those reliefs herein below:-