LAWS(CA)-2015-1-14

KULDEEP PAKAD Vs. UNION OF INDIA

Decided On January 05, 2015
Kuldeep Pakad Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) THE applicant in the instant Original Application filed under Section 19 of the Administrative Tribunals Act, 1985 impugns the order dated 18.01.2012 rejecting his claim for re -fixation of seniority and promotion to JAG -II/JAG -I.

(2.) THE applicant has prayed for the following relief(s): - -

(3.) THE applicant is aggrieved by the civil list issued by the respondents on 23.05.2010 wherein the date of grant of selection grade to the applicant was not in consonance with the Notification dated 16.07.2004 vide which it had been granted. The applicant has submitted that in that very order dated 16.07.2004, the appointment of S.S. Kanawat (SC), V.K. Harit (SC), Ramesh Chand Meena (ST), Cephas Jack (ST), G.G. Papatra (ST), Durga Das (SC) and N.S. Badhan (SC) are against unreserved vacancy on their own merit and Smt. Shashi Kaushal (SC), Sanjay Gihar (SC), Sona Ram Kataria (SC), G.L. Meena (ST) and the applicant (ST) were promoted against reserved point. The applicant submits that in light of this it was not for the respondents to change their grant of selection grade and position in the civil list.