RAJINDER KUMAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The moot question in all these petitions is as to whether the petitioners possess Bachelor’s degrees or Master’s degrees in the ‘relevant field’ so as to entitle them for consideration for further promotion.

(2.) Since common questions of law and fact arise for consideration in these petitions, therefore, they were taken up together for consideration and are being disposed of by a common judgment.

(3.) All the petitioners are working as Field Farm Technician Grade T-II in category-1. Petitioners had earlier approached the learned Central Administrative Tribunal by filing different original applications (for short’ OA’s’) seeking directions to the respondents to constitute Assessment Committee and assess their qualifications and thereafter grant the Career Advancement benefit through promotion on the post of Field Farm Technician Grade T-4 with effect from 3.1.2004 with all consequential benefits with further direction to pay arrears of difference of salary of the post of Field Farm Technician Grade T-4 with effect from 3.1.2004 along with @ 12% p.a.