O P SACHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE miscellaneous petition, W.M.P.No.21325 of 1999 vacating stay order, came for consideration. As agreed to by the learned counsel, the writ petition itself is taken up for final disposal.

(2.) THE writ petition has been filed against the order of the Tribunal made in Original Application No.828 of 1998, dated 14.7.1999, dismissing the application of the petitioner, in which he challenged the order of reversion dated 9.9.1998 passed against him and four others, however, directed to expedite the enquiry.

(3.) SO far as the argument that the petitioner may be granted ad hoc promotion which is permissible in Rule is concerned. we are of the view, even if it is so, no direction as prayed for can be granted by this Court. Under these circumstances and in view of what had been discussed above, we find no error or illegality in the order of the tribunal so as to call for any interference. This writ petition fails and accordingly it is dismissed. Interim order discharged. No costs. Consequently, W.M.P.Nos. 17385 and 21325 of 1999 are closed.