ONKAR NATH TRIPATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant in this case, has challenged following orders: - -

(2.) THE facts of the case, with terse sufficiency are hereunder: - -

(3.) RESPONDENTS have contested the OA. The main plank of their contention is that the applicant was adjudged as unfit for norm based promotion to the grade of HSG II. DPC is the authority competent to adjudge the service records of officials and the decision of the CPMG is final.