UNION OF INDIA Vs. VILAS S SAKHARKAR

JUDGEMENT

(1.) Heard Mr. M. Amonkar, learned Standing Counsel on behalf of the Petitioners Union of India. He points out that though service is complete upon the Respondents, including by way of substituted service, the Respondents choose not to appear. The records does indicate that the service is complete. Since these petitions relate to the year 2007 and have been adjourned earlier on several occasions in order to enable the Respondents to appear in the matter, it is not possible to adjourn these petitions any further.

(2.) The challenge in both these petitions is to the common judgment and order dated 19th July, 2007 made by the Central Administrative Tribunal ( CAT) in original Application Nos.482/2006 and 483/2006 instituted by Respondent No.1 seeking promotion from grade T6 to grade T(7-8) with all consequential benefits.

(3.) The CAT in the impugned judgment and order has ordered the expungement of adverse remarks in the annual confidential reports of Respondent No.1 and thereafter directed the Petitioners to promote the Respondent No.1 to grade T(7-8) along with all consequential benefits.