UNION OF INDIA Vs. K. K. VERMA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The challenge in this petition is to the impugned judgment and order dated 23rd January 2001 made by the Central Administrative Tribunal (CAT) in Original Application No. 601 of 2001. By the impugned judgment and order, the CAT, has declared that the criteria adopted by the Departmental Promotion Committee (DPC) for assessment of the candidates for promotion to the post of Principal Head of Department (PHOD), in the railways as arbitrary. The CAT has further held that the respondent (original applicant before the CAT) was entitled for promotion to the post of PHOD and has directed for conduct of review DPC in order to promote the respondent to the post of PHOD with effect from the date his juniors were promoted with all consequential benefits. The promotion is directed to be notional from 8th December 1999 and the arrears are directed to be paid from the date of the review DPC.

(3.) This Court, by an order dated 11th October 2002 issued Rule and granted ad interim relief. By further order dated 13th January 2003, the ad interim stay granted on 11th October 2002 was confirmed.