Y.LAKSHMANA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Dr.P.B.Vijay Kumar, learned Senior Counsel representing Ms. A.V.S.Laxmi, learned counsel for the petitioner and Mr. Gadi Praveen Kumar, learned Deputy Solicitor General of India representing respondents No.1 to 3.

(2.) This writ petition has been filed assailing the legality and correctness of the order dtd. 26/4/2019 passed by the Central Administrative Tribunal, Hyderabad Bench, Hyderabad (CAT) in O.A.No.21/1076/2015 (Y.Lakshmana Rao v. Union of India).

(3.) By the aforesaid order, the original application filed by the petitioner assailing the decision of the respondents therein (hereinafter referred to as, the respondents) in not promoting the petitioner as Scientist/Engineer SE with effect from 1/7/2008 was rejected by CAT firstly on the ground that there was no infirmity in the decision of the respondents and secondly, the original application was filed belatedly after seven years in 2015.