UNION OF INDIA Vs. CHANDRA PRAKASH

JUDGEMENT

(1.) Heard Sri Pratul Kumar Srivastava, learned counsel for petitioners and Sri Avnish Kumar Singh, Advocate holding brief of Sri A.S. Parihar, learned counsel for respondent.

(2.) The writ petition is directed against judgment and order dated 07.03.2002 passed by Central Administrative Tribunal, Allahabad (hereinafter referred to as the "Tribunal") in Original Application No. 1926 of 1994, whereby Tribunal has held that applicant respondent, Chandra Prakash is entitled for benefit of Biennial Cadre Review Promotion Scheme (hereinafter referred to as the "BCRP Scheme") for promotion in Grade IV from the date his juniors were promoted with all consequential benefits, except arrears of salary, relying on earlier judgment of Tribunal in Smt. Santosh Kapoor and others Vs. Union of India and others (Original Application No. 1455 of 1991), decided on 07.07.1992 where-against appeal was also dismissed by Supreme Court.

(3.) This matter was initially dismissed by this Court vide judgment and order dated 25.04.2013, passing following order: