- (1.) BACKDROP The respondent No. 1 was a member of the Indian Police Service who has recently retired.
(2.) He had two grievances: (i) He had two departmental proceedings that he challenged before the Tribunal being O.A No. 506 of 2013 and O.A. No. 1122 of 2012. (ii) Denial of promotion.
(3.) The Central Administrative Tribunal allowed his application on his grievance as to denial of promotion and directed the State to give him promotion after canceling all promotions that were given to his juniors in the process. The State challenged the judgment and order of the Tribunal before the Division Bench of this Court. The Division Bench set aside the judgment and order of the Tribunal holding the promotional process not deserving any interference by the judgment and order dated February 25, 2014 in W.P.C.T No. 40 and 43 of 2014 and C.O.C.T No. 1 of 2014. Dr. Nazrul Islam approached the Apex Court.;