- (1.) R. D. Valand, respondent in the appeals herein approached the Central administrative tribunal, Bombay with a prayer that the Administration of union Territory of Daman and Diu be directed to consider him for promotion to the post of Assistant Engineer with effect from 12/8/1977. The tribunal allowed the application and directed the Administration to consider the respondent for promotion from the abovesaid date with all consequential benefits. This appeal by the Administration is against the judgment of the tribunal.
(2.) We may briefly notice the facts. The respondent was holding the post of section Officer (Junior Engineer). He, along with three other colleagues including one S. V. Joglekar, was reverted to the post of Draftsman, Grade II. S. V. Joglekar challenged his reversion before the Judicial Commissioner, Goa. The petition was allowed and the Commissioner by the judgment dated 12-10- 1979 set aside the reversion of Joglekar with all consequential benefits, although the respondent had not challenged his reversion before any court, since his case was similar to Joglekar's, the Administration gave him the same relief and promoted him to the post of Junior Engineer with effect from 28/9/197272.
(3.) R. D. Valand submitted a representation sometime in the year 1985 requesting the Administration to consider him for promotion to the post of assistant Engineer with effect from August 1977 when some persons junior to him were promoted. The representation was rejected by the order dated 8-10- 1986. According to the respondent he made several representations thereafter which were also rejected. Finally in March 1990 the respondent filed the application before the tribunal out of which this appeal has arisen.;