(1.) Central Administrative Tribunal (CAT) has by impugned judgment and order dated 7.1.2002 directed petitioners to promote respondent no.1 from 1994 and this direction has been questioned in present Writ Petition.
(2.) While issuing 'Rule' in the matter on 3.9.2002, this Court has passed the following order :
(3.) Thus, prima facie, 'Rule' has been granted only on the point of grant of deemed date for period from 1993 to 1999.