UNION OF INDIA Vs. V GURUSWAMY

JUDGEMENT

(1.) SURPRISINGLY the present Writ Petition has been filed by the Railway Administration, when in our opinion, the applicant/first respondent ought to have approached this Court seeking appropriate relief. Considering the facts and circumstances of the case, we propose to deal with the matter in its entirety so as to give a quietus to the entire controversy.

(2.) THE first respondent herein, as applicant, filed O.A.No.366 of 2005 before the Central Administrative Tribunal, seeking to set aside the order dated 15.4.2004 r/w orders dated 23.4.2005, cancelling the applicant's promotion to Senior Scale in Group B and reverting him to Group B while denying him promotion to Group A and for a further direction to continue the applicant in Senior Scale in Group B with further promotion to group A with retrospective effect, when his juniors were given the same.