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Judgment
V. Kameswar Rao, J
The challenge in this petition is to an order dated February 08, 2022 passed by Central Administrative Tribunal (‘Tribunal’, for short) in O.A. No. 2113/2022 and order dated July 11, 2023 passed in M.A. No. 2305/2023 in O.A. No. 2113/2022.
In the order dated February 08, 2022, the Tribunal has in paragraph 2 has recorded the submissions made by learned counsel for the respondent that Cadre Review Committee (CRC) has taken a decision to increase the percentage for promotion quota from 75% to 100% in respect of Statistical Officer.
According to Mr. Singh, the said proposal has not been acted upon as in the month of January, 2023, it has been directed that old Recruitment Rules shall continue to hold the field, which means that the promotion quota shall remain 75%.
On a specific query to Mr. Singh, if this being the stand of the petitioners, appropriate for the petitioners is to file a review petition before the Tribunal seeking review of that order.
Mr. Singh seeks to withdraw the writ petition to approach the Tribunal by way of a review petition.
In view of the submission made by learned counsel for the petitioners, liberty is granted to the petitioners to approach the Tribunal by way of review petition, in accordance with law.
The writ petition is dismissed as withdrawn. Pending applications are dismissed being infructuous.