UNION OF INDIA Vs. MANZOOR AHMAD

JUDGEMENT

(1.) Petitioners have assailed the order passed by the Central Administrative Tribunal, Jammu Bench dtd. 14/5/2024 in Original Application No. 511/2024 titled Manzoor Ahmad and anr. vs. Union of India and ors. and order dtd. 8/11/2024 passed in Contempt Petition No. 179/2024 titled Manzoor Ahmad vs. All India Radio.

(2.) The respondents filed OA seeking direction to the respondents/petitioners herein to convene the DPC and consider the cases of the respondents herein alongwith other eligible candidates for their promotion to the available 59 posts of Assistant Directors (programme) in the Pay Level of 10 of 7th CPC as Programme Officer in JTS grade of IB(P)S of Akashvani and Doordarshan for the promotional quota of vacancies of the years 2024 alongwith all the consequential benefits from the date and the respondents herein were eligible promotion, strictly in terms of Notification bearing G.S.R. 892(E) dared 5/11/1990 issued by the Ministry of Information and Broadcasting and Office Memorandum bearing No. DOPT-1711091032542 dtd. 15/3/2024.

(3.) This OA was disposed of with direction to respondents/petitioners herein to consider the cases of the applicants along with other eligible candidates for their promotion to the post of Assistant Director (Programme) by convening the DPC, even in light of the judgment passed by the Hon'ble Supreme Court in Ajit Singh and anr. vs. State of Punjab and ors. dtd. 16/9/1999 reported as AIR 1999 Supreme Court 3471.