RAM KRISHNA SHARMA Vs. CAT AND OTHERS

JUDGEMENT

(1.) The writ petitioner in CWP No.8622 of 2004 figures as respondent No.2 in CWP No.14974 of 2009. He filed O.A. No.504-PB of 2003 praying for quashing Annexure A-6 and to promote him w.e.f. 20.11.1987, the date on which his juniors were promoted as Coach Grade-II and also to refix his salary and release arrears of pay with interest.

(2.) The Central Administrative Tribunal, Chandigarh Bench (for short 'Tribunal') upheld the impugned order dated 25.1.2003 finding that the order dated 21.8.2000 issued by the Director General was not in conformity with the Rules of DPC/review DPC. At any rate, the Sports Authority of India was given liberty to reconsider the case of the writ petitioner for giving him notional benefit of promotion from the date prior to 2.6.1992, within three months. Aggrieved by the above order passed by the Tribunal in O.A. No.504-PB of 2003, Ram Krishna Sharma, the applicant thereunder, has preferred the writ petition in CWP No.8622 of 2009.

(3.) The very same applicant filed O.A. No.913-PB of 2004 against the Sports Authority of India praying for a direction to the respondents to recast the entire seniority list and also to promote him after convening a review DPC as directed by the Tribunal. In the said application, the Tribunal held that the applicant who was given promotion from 1987 notionally was entitled to seniority with reference to his promotion in 1987. Therefore, the Department was directed to reexamine the seniority position of Ram Krishna Sharma and redraw the correct seniority list as per rules and policy after affording opportunity to the persons affected by it within four months from the date of receipt of its order. Aggrieved by the above order passed by the Tribunal, the Sports Authority of India has preferred CWP No.14974 of 2009.