UNION OF INDIA Vs. SHRI LEKH RAM VERMA

JUDGEMENT

(1.) By the medium of this writ petition, the writ petitioners have questioned the order dated 19th May, 2011 (Annexure P -3), passed by the Central Administrative Tribunal, for short 'the Tribunal', in Original Application No. 24/HP/2010, titled Shri Lekh Ram Verma and another versus Union of India & others, whereby the original application came to be allowed, hereinafter referred to as 'the impugned order'.

(2.) The grievance projected by the writ respondents before the Tribunal was that they were entitled to the benefit of Assured Career Progression Scheme (for short 'ACP'), which was denied to them, on the ground that they had already earned two promotions and came to be promoted as Daftri and Clerk on 3.6.1993, 31.3.1997 and 1.8.1997 and 29.10.1997, respectively.

(3.) During the pendency of the original application, respondents obtained information by resorting to the Right to Information Act, 2005, which is contained in Annexure A -