ANUPAM SHRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) IN response to our order dated 28-01- 2011 respondents No. 1 to 4 have produced the original record pertaining to petitioner's promotion as Assistant Material Manager (senior scale). With consent of the learned counsel for the parties the petition is heard finally.

(2.) THIS petition filed under Article 227 of the Constitution is directed against an order dated 29- 12-2010 passed by Central Administrative Tribunal, Jabalpur Bench, Jabalpur, in Original Application No. 1079 of 2010.

(3.) THE order which Tribunal passed was in following term :-