UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) This writ petition has been filed by the petitioners challenging the order passed by the first respondent in O.A.No.830 of 2006, dated 30.01.2009, in allowing the application filed by the second respondent with a direction to formulate proper policy by providing necessary relief as claimed for in the Original Application.

(2.) The facts in brief:

(3.) During pendency of the writ petition, an order was passed by the petitioners on 15.03.2013 giving promotion to the second respondent with effect from 2001, in the interest of justice. The order passed by the petitioners in paragraph No.2 is reproduced here under: