SECRETARY DEPARTMENT OF ATOMIC ENERGY BOMBAY Vs. C BHASKARA SARMA
LAWS(SC)-1988-4-34
SUPREME COURT OF INDIA
Decided on April 26,1988

SECRETARY,DEPARTMENT OF ATOMIC ENERGY,BOMBAY,P.R.KANNAN Appellant
VERSUS
C.BHASKARA SARMA,The secretary, Department of Atomic Energy And Ors Respondents

JUDGEMENT

- (1.) After these cases were heard for some time, shri Kuldip Singh, learned-Additional Solicitor general stated that: (I) all persons who are promoted to SA (D) post shall be considered concurrently considered for SO (SC) post when their chance for promotion to SA (E) post comes and if they are found fit, they will be promoted to SO (SC) Grade; (Ii) similarly, all persons holding posts of sa (E) will be considered concurrently for promotion to SO (SD) post when their chance for promotion to SA (F) comes; and (Iii) in exceptional cases, all those persons holding posts of SA (F) , whose merit consideration as professionals because of outstanding abilities in the theoretical fields, shall be considered for the post of SO (SD) and if they are transferred to the SO (SD) posts thereafter they would be having all the promotional facilities available to SO (SD) officers.
(2.) The learned Additional Solicitor General further stated that the government will consider the question of including officers in SA (D) , SA (E) and SA (F) Grades amongst the gazetted posts.
(3.) We record the above statement.;


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