UNION OF INDIA Vs. B B BISWAS

JUDGEMENT

(1.) This writ petition is directed against the judgment and order dated 3.6.2003, passed by the Central Administrative Tribunal, Lucknow in O.A. No. 41 of 2003, whereby the petitioners have been directed to consider the respondent no.1 for his appointment on the post of Deputy Director General Military Farms (hereinafter referred to as the DDGMF) holding him to be eligible and competent to hold the said post.

(2.) Brief facts, which are necessary for the disposal of the present writ petition, are stated herein below.

(3.) According to learned Counsel, the respondent no.1 is an Officer belonging to civilian cadre and is presently posted as Director Military Farms, Headquarters Central Command, Lucknow. Initially the first respondent was appointed on the post of Group "B" Officer as Farm Officer in the Military Farm Organization in the year 1974 after being selected through Union Public Service Commission. Thereafter the first respondent was promoted to the post of Deputy Assistant Director Military Farms (Group B) in the year 1981 and latter to the post of Assistant Director Military Farm (Group A) in the year 1986 .Subsequently, the first respondent was promoted to the post of Deputy Director in the year 1994. In 1996, the post of Deputy Director was re-designated as Director Military Farms and since then he is working on the said post as Director Military Farms.