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Supreme CourtDivision Bench(1987) 10 SC CK 0012

Union of India (UOI) and Others vs Ranbir Singh Yadav and Another

Supreme Court Of India · Decided on 27 October 1987 · Citation: (1987) 4 JT 223 : (1988) 1 LLJ 324

HON’BLE JUDGES
K. N. Singh, J · E. S. Venkataramiah, J
RESULT
Disposed Of
CASE NUMBER
Civil Appeal No. (sic) of 1987 (Arising out of Special Leave Petition No. 4259/87)

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Judgment

2 paragraphs · 163 words

E.S. Venkataramiah, J.—Special Leave granted.

2.

The appeal is heard. Following the decisions of the Court in State of Mysore and Another Vs. Syed Mahmood and Others, and State Bank of India and others Vs. Mohd. Mynuddin, , we set aside the direction given by the Central Administrative Tribunal to the union of India and Other respondents before the Tribunal to promote the first respondent in this appeal and to pay him the consequential benefits consequent upon his inclusion in the promotion list and direct the Departmental Promotion Committee entrusted with the duty of making selection of officers for promotion to the Cadre of 'F' (Executive) to consider the case of respondent No. 1 in the light of the findings recorded by the Central Administrative Tribunal. If the respondent is promoted he will be entitled to all consequential benefits. The selection committee shall consider the case of the respondent No. 1 as directed above within four months. The appeal is disposed of accordingly.