Mohammad Arif Farooqui & Others vs Union Of India & Others

Tarun Shridhar, Member (A)

Shri P.K. Mishra, learned counsel for the applicants and Shri M.K. Sharma holding brief of Shri Chakrapanhi Vatsyayan, learned counsel for the

respondents are present.

Heard learned counsel for the parties on admission and perused the record.

The applicants by virtue of the present OA seek promotion to the post of Senior Technician in the Grade Pay of Rs. 4200/- for which according to

them several vacancies are available. Learned counsel for the applicants submits that most of the applicants are at the verge of retirement and have

been awaiting the promotion to which they are entitled to for the last so many years. He further submits that the applicants have already submitted

their representations to the Competent Authority of the respondents seeking this relief.

Learned counsel for the applicants argues that at this juncture the applicants would be satisfied if a direction is given to the respondents to decide

the representations preferred by the applicants seeking promotion to the post of Senior Technician at an early date.

Learned counsel for the respondents seeks reasonable time to file the reply to the present OA after ascertaining the factual position. However, it

would be appropriate to dispose of this OA at the admission stage itself in view of the limited prayer made by the learned counsel for the applicants.

Accordingly, the OA is disposed of at the admission stage with direction to Respondent No.2 who is the Competent Authority to take a well

considered decision in accordance with Rules upon the representations of the applicants for promotion to the post of Senior Technician in the Grade

Pay of Rs. 4200/- . The instant OA shall also be treated as part of the said representations. The aforesaid decision be taken within a period of three

months from the date of this order. No order as to costs.

It is made clear that this Tribunal has not expressed any opinion on the merits of the case.