AUROBINDO DUTTA RAY Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Shri G.A.R. Dora, learned counsel for the petitioner and Shri J. K. Biswal, learned Standing Counsel (Central).

(2.) THIS writ application has been filed against the judgment and order dated 11.2.2004 passed by the Central Administrative Tribunal, Cuttack Bench, Cuttack, in O.A. No.5888 of 2000.

(3.) WHEN the promotion was denied to the petitioner he filed O.A. before the Tribunal. The Tribunal granted relief to the petitioner to the effect that the case of the petitioner for promotion to the Junior Time Scale be considered as stipulated in Scheduled -V depending upon the vacancies available in that Grade/Cadre within a period of three months form the date of communication of the order. The Tribunal further directed that if the respondents take such decision by giving promotion retrospectively to the petitioner who has already retired form service, the petitioner shall be paid all the arrears salaries and also the revised pension on the basis of such scale of pay which would be fixed by them.