UNION OF INDIA Vs. B.R.MORE

JUDGEMENT

(1.) The Petitioner Union of India by this Petition challenges the order passed by the Central Administrative Tribunal Bombay Bench, Mumbai. The Tribunal by the impugned order has directed the Petitioner to consider and grant promotion to the Respondent to the post of Mastercraftsman from the date his juniors were given the same with all the consequential benefits including pay fixation, grant of arrears and pension etc. The Tribunal accordingly allowed the O.A. filed by the Respondent.

(2.) The brief facts based on which the Respondent approached the Tribunal in a nutshell are as under:

(3.) The Petitioners by filing reply dated 16th Aug., 2006 before the Tribunal have relied upon Ministry of Defence letter No.11(I)/2002(D) (Civ-I) dated 20th May, 2003 under letter No.01/Cadre-Restructuring/ A/I dated 12th July, 200 Para 3 of the said letter reads as under: