PRAMOD METREY Vs. SECRETARY, TEXTILE COMMITTEE

JUDGEMENT

(1.) WRIT Petition (C) No. 7140/2000 filed before the Hon'ble High Court stood transferred to this Tribunal in terms of the order dated 6.3.2009 passed by Hon'ble High Court and registered as TA No. 1110/2009. In the said petition, the applicant sought issuance of direction to respondent No. 1, i.e. the Secretary Textile Committee (Statutory body under Ministry of Textiles) to promote him to the post of Senior Technical Assistant from the date of promotion of respondents No. 2 to 7 with all consequential benefits. He sought issuance of further direction to said respondent to fix his seniority above the respondents No. 2 to 7. In the counter reply filed on behalf of respondent No. 1 before Hon'ble. High Court, it could be submitted: -

(2.) THE decision of this Court pronounced on October 8, 2010 disposing of WP (C) 6013/2010 UOI v. KM Dikit would also be applicable, benefit whereof was not with the Tribunal inasmuch as the impugned decision is dated January 25, 2010.

(3.) TA No. 110/2010 is restored for fresh adjudication before the Tribunal.