UNION OF INDIA Vs. ASHWANI KUMAR

JUDGEMENT

(1.) DELAY condoned. Appearing on behalf of Union of India, the learned Additional Solicitor General took a stand that the Central Administrative, Tribunal has committed an error when it said in the impugned order that ad hoc promotion to the post of Personnel Inspector on August 22,1985, was given to the respondent on the basis of seniority -cum -suitability. Accordingly to the petitioners promotion given to the respondent, was just ad hoc and without consideration of seniority -cum -suitability. This was refuted on behalf of the respondent.

(2.) IT is well known that when any objection is taken before this Court in respect of any error in the order of the High Court or the Tribunal, it is only proper to bring that error to the notice of the High Court or the Tribunal by filing a review application.