Amitava Lala and Sanjay Misra, JJ. - (1.) In this writ petition, the petitioner contended that in respect of the order being passed by the Tribunal no effect or further effect has been given by the authority to such judgment and order.
(2.) The operative part of the judgment and order of the Tribunal dated 20.9.1993 is as follows: "The claim petition is allowed. The opposite parties are directed for consider the petitioner for promotion on the post of Extension Educator w.e.f. 10.5.67 or with effect from the date his junior have been so promoted with alt consequential benefits of salary, seniority etc. Costs is made easy."
(3.) In this High court, the respondent authority has taken a plea that a new Act has come into force on 1.5.1996. If the ratio of AIR 1976 SC 2250( I.N. Saksena v. State of Madhya Pradesh) is valid, it will be seen that the Act is properly framed.;