- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) In Appeal arising out of SLP (C) No. 16873 of 1995, the order passed by the Central Administrative Tribunal, Hyderabad Bench on 25th November, 1993 in O. A. No. 992/91 is under challenge. The Tribunal by the impugned judgment has allowed the application filed by the respondents Nos. 1 to 3 in view of the fact the Indian Council of Agricultural Research having allowed large number of employees to get promotion in different units on the basis of educational qualification and the said respondents having also been given promotion on the basis of higher educational qualification should not suffer any prejudice by denying such promotions on the ground that the Technical Service Rules of India Council of Agriculture Research enforced with effect from 1-10-1975 do not permit such promotion. The Tribunal has also proceeded on the footing that if the said respondents had reached the grade of T-1-3 category 1 even on promotion, the said respondents, having requisite qualification for holding the posts in Grade T-2-3 of category 2, was entitled to accelerated promotion to the said T-2-3 grade.;