Alok Mathur - (1.) Heard Sri Farooq Ahmad, learned counsel for the petitioner-review applicant and Sri Uday Veer Singh, learned counsel appearing for Union of India.
(2.) The petitioner by means of present writ petition has challenged the final order passed by the Central Administrative Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as "the CAT"), dated 3rd February, 2006, passed in Original Application No. 411 of 2004, whereby his claim for pension has been rejected.
(3.) The counsel for the petitioner submitted that the petitioner was appointed as Extra Departmental Branch Postmaster at Bankashi Post Office, Bahraich on 27/02/1962. In pursuance to notification issued on 14/10/1991, for filling up the vacancy of group "D" by promotion, the petitioner was promoted on 18/01/1995 and joined the Group "D" post on 2/02/1995. The petitioner has vehemently submitted that despite the fact that the notification for vacancy was issued in the year 1991, it was due to the lapse on the part of the respondents that they promoted the petitioner after a gap of more than 4 years.;