UNION OF INDIA Vs. MOAWATI

JUDGEMENT

(1.) Dissatisfied with the order dated 08.12.2015 passed by the Central Administrative Tribunal, Guwahati Bench, instant petition has been filed seeking quashment of the same. Despite service respondent has not chosen to appear.

(2.) The centre of controversy is, as to whether, promotion of the respondent to the post of "Deputy Controller of Stores" was required to be considered as per the Recruitment Rules of 1980 or the Recruitment Rules of 2013, and as to whether any such vacancy existed in the year 2011 for promotion.

(3.) The learned Tribunal has directed to consider promotion of the respondent to the post of "Deputy Controller of Stores" as per the Recruitment Rules of 1980 instead of revised Recruitment Rules of 2013.