LAWS(HPH)-2011-5-108

UNION OF INDIA Vs. ROSHAN LAL VERMA

Decided On May 18, 2011
UNION OF INDIA Appellant
V/S
ROSHAN LAL VERMA Respondents

JUDGEMENT

(1.) THIS petition is directed against the judgment dated 17.12.2002 rendered by the Central Administrative Tribunal in OA No. 720/HP/2001.

(2.) MATERIAL facts necessary for the adjudication of this petition are that the respondent was appointed as Chowkidar with the National Sample Survey Organization (Field Operations Division) on 11.10.1974. The post of Chowkidar was converted to the post of Peon on 14.6.1982. The Department of Statistics has framed the Recruitment and Promotion Rules to the post of Lower Division Clerk on 7.9.1990, which read as under:

(3.) MR. Lalit K. Sharma has supported the judgment of the Tribunal rendered in OA No. 720/HP/2001.