PREMLAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Counsel for the parties. This petition is directed against the order dated 6-12-07 passed in O.A. No. 67/2007 by Central Administrative Tribunal, Jabalpur, Bench Jabalpur, by which the petition filed by the petitioner seeking promotion on the post of Office Superintendent, Grade II has been dismissed.

(2.) The Tribunal considered the case on merits and found that petitioner earlier though failed to pass the selection examination, was given ad hoc promotion, but subsequently the aforesaid order of promotion was withdrawn. Petitioner could not make out a case that he was having a right to hold the post.

(3.) In view of the aforesaid, the Tribunal dismissed the petition and maintained the order of reversion. Reference has been made by the Tribunal to the decision of the Apex Court in the case of Inder Pal Yadav Vs. Union of India, 2005 11 SCC 301, in the impugned order.