UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) THE Union of India, represented by the Deputy Director, CBI and another are the petitioners in the above writ petition.

(2.) THE writ petition has been filed challenging an Order passed by the Central administrative Tribunal in O. A. No. 913 of 2006, dated 07. 02. 2007. The facts leading to the filing of the Original Application are stated as hereunder.

(3.) THE applicant, who is the respondent herein, was appointed as an Assistant sub-Inspector in the Border Security Force on 04. 12. 1989. On 01. 07. 1994, he was sent on deputation to the post of Assistant Sub-Inspector in CBI, worked in various branches of CBI and he was absorbed in CBI on 17. 02. 2000 in the rank of assistant Sub-Inspector. The applicant's seniority was fixed by the CBI on 18. 04. 2001 and the seniority was fixed in the rank of Assistant Sub-Inspector with effect from 4. 12. 1989 giving the benefit of his service rendered in Border security Force as Assistant Sub Inspector. Thereafter, CBI, by an order dated 21. 05. 2001 promoted the applicant as Sub-Inspector with effect from 07. 10. 1993 and further promoted as Inspector of Police with effect from 28. 10. 1999.