Tribunals and CommissionsDivision Bench(2021) 03 CAT CK 0093

Suresh Biswas & Others vs Union Of India

Central Administrative Tribunal · Decided on 16 March 2021

HON’BLE JUDGES
L. Narasimha Reddy, J · A. K. Bishnoi, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 584 Of 2021

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 245 words

L. Narasimha Reddy, J

1.

The applicant is working as Assistant Executive Engineer in the Employees State Insurance Corporation (ESIC). The next promotion is to the post of Executive Engineer.

2.

The applicant contends that though there exist vacancies and he is qualified for the post, the respondents are not conducting the DPC, for the posts, referable to panel years 2018-19 and 19-20. He made a representation dated 26.08.2020 and complaining that no action has been taken thereon, he filed this OA.

3.

Heard Sh. D.K. Gupta, learned counsel for the applicant, at the stage of admission.

4.

The endeavour of the applicant is to convince or require the respondents to take steps for promotion to the post of Executive Engineer. Though the mere existence of vacancies or availability of qualified candidates may not by itself, a factor to direct the respondents to convene the DPC, the circumstances under which the matter is being delayed, need to be addressed. The applicant had a legitimate expectation to be considered for promotion before it is too late.

5.

We, therefore, dispose of the OA, directing the respondents to take the necessary steps for conducting the DPC for promotion to the post of Executive Engineer, or to indicate the reasons for not conducting the DPC at present through a communication, to be given within a period of four weeks from the date of receipt of a copy of this order. There shall be no order as to costs.