CHANDRAKANT C. MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner herein is challenging the order passed by the Central Administrative Tribunal, Mumbai ("CAT', for short) in Original Application No.296 of 2021 dtd. 2/3/2023. The Petitioner is seeking modification of the order passed by the Tribunal. It is further prayed that it may be declared that the Petitioner is eligible to be promoted to the Post of Tax Assistant from 22/11/2010 onwards. The consequential relief of grant of arrears of pay and fixation of pension alongwith interest @ 12 % consequent to his promotion with effect from 22/11/2010, has also been prayed for.

(2.) The Petitioner herein had approached the CAT, Mumbai with the following prayers :