R K SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant is an I.A.S. Officer of U.P. Cadre of 1973 batch. He was confirmed in the cadre w.e.f. 7th July, 1975 and was given senior scale w.e.f. 24.7.1975 and confirmed in that scale w.e.f. 16.1.1984. THE applicant was also promoted in the selection grade w.e.f. 1.1.86 in pursuance of the judgment of Hon. Apex Court in Civil Appeal No. 3406 of 1995. THE applicant was also promoted in the super time scale w.e.f. 1.1.89 vide order dated 2.12.92 in compliance of the order dated 22.10.92 passed by this Tribunal.

(2.) The grievance of the applicant is that he is eligible for promotion in Principal Secretary Grade of service (in the scale of Rs. 22,400 -24,600. It appears that the applicant was considered for promotion to the said super time scale alongwith his batch mates by Screening Committee on 3.11.2000. The recommendations in respect of the applicant were kept in a sealed cover on account pendency of two charge sheets dated 10.3.98 and 6.12.99. However, the sealed cover in respect of applicant was opened in pursuance of order dated 2.8.2001 passed by this Tribunal in O.A. No. 614/2000 and it was found that the Screening Committee has found the applicant unfit for promotion in Principal Secretary grade. The above recommendations of the Screening Committee were accepted by the Competent Authority and decision thereof has been communicated to the applicant through impugned O.M. dated 29.5.02 (Annexure -1 to the O.A.).

(3.) WE have heard the learned Counsel for the parties and perused the pleadings on record and written submissions.