UNION OF INDIA Vs. DINESH KUMAR

JUDGEMENT

(1.) The present writ petition assails order dated 28th January 2013 allowing OA No.525/2011. The Tribunal has directed consideration for promotion of the respondents.

(2.) Learned counsel for the petitioners submits that the respondents were employed as Valveman. In absence of promotional avenues they were given first ACP. A specific case was set up before the Tribunal that framing of rules for promotion to Highly Skilled category were under consideration. The Tribunal, therefore, ought to have directed finalization of the Rules rather than directing consideration of the respondents for promotion straight away.

(3.) A further submission was made that the matter may be adjourned today to seek instructions if the Rules since have been framed.