RAM PALAT Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present O.A. is preferred by the applicant under Section 19 of the A.T. Act with the following reliefs: - -

(2.) THE brief facts of the case are that the applicant joined the respondents organization in 1981 and was subsequently promoted as LDC. The applicant submitted his representation to the authorities for promotion to the cadre of Junior Accountant w.e.f. 15.12.2006 from the date when the other similarly situated persons were promoted. It is also pointed out by the applicant that he has already passed Prathma Pariksha of Hindi Sahitya Sammelan Allahabad, as such he is entitled to be considered for promotion.

(3.) ON behalf of the applicant, Rejoinder Reply is filed and through rejoinder reply, mostly the averments made in the O.A. are reiterated.