PRAKASH CHANDER KHURANA Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ petition filed under Articles 226 and 227 of the Constitution of India, the petitioner has challenged the pregnability of the order dated 11-7-2000 in O. A. No. 144/92, passed by the Central Administrative Tribunal, Jabalpur Bench, Jabalpur (hereinafter referred to as 'the Tribunal'), dismissing his original application.

(2.) THE petitioner by filing an original application before the Tribunal challenged his supersession on the post of Additional General Manager (Senior Administrative Grade) on the ground of pendency of enquiry. He further sought relief and prayed for a direction against the respondents to open the sealed cover and promote him on the basis of the recommendations of the DPC to the post of Additional General Manager (Senior Administrative Grade) retrospectively and for grant of seniority over his junior with all consequential benefits.

(3.) THE Tribunal vide its order dated 5-1-95 (Annexure A-8), allowed the application. However, on an application for review filed by the Union of India, the said order was set aside on 9-2- 95 vide Annexure A-9. Finally the Tribunal dismissed the original application of the petitioner vide the impugned order (Annexure A-10) dated 11-7-2000.