GURCHARAN SINGH Vs. UNION OF INDIA
LAWS(DLH)-2021-1-82
HIGH COURT OF DELHI
Decided on January 07,2021

GURCHARAN SINGH Appellant
VERSUS
UNION OF INDIA Respondents


Referred Judgements :-

UNION OF INDIA VS. K K VADERA [REFERRED TO]
UNION OF INDIA VS. HEMRAJ SINGH CHAUHAN [REFERRED TO]


JUDGEMENT

Manmohan,J. - (1.)The petition has been heard by way of video conferencing.
(2.)Present writ petition has been filed challenging the order dated 2nd November, 2020 passed by the Central Administrative Tribunal CAT as well as the departmental order dated 2nd November, 2019.
(3.)Petitioner also prays for a direction to the respondents to hold a review Departmental Promotion Committee DPC for considering the petitioner for promotion to the Junior Times Scale JTS of the Indian Civil Accounts Service ICAS w.e.f. 1 st November, 2019 on notional basis for the purpose of re- calculating petitioner's retirement benefits.


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