- (1.) This petition has been directed against the order dated 18.03.2013 passed by respondent No.2 vide which original application filed by respondent No.1 was allowed and respondent No.1 was held entitled to the pay and allowances on account of ad hoc promotion to the post of ADEO from 31.01.2006 to 30.06.2007 and also for regularization of ad hoc promotion as ADEO for the said period and also for the purposes of determining pension in the said scale with usual benefits for the period in issue. Respondent No.1 was also held entitled to interest @ 9 % per annum from the date of retirement till actual realization of the amount. The direction was issued for actual disbursement of the amount within a period of one month from the date of passing of the order.
(2.) Respondent No.1 filed OA with the background that he was holding a promotional post on ad hoc basis from 31.01.2006 to 30.06.2007. In view of Government instructions, if the incumbent continues with aforesaid status beyond one year, then concurrence from the concerned Ministry has to be obtained for such continuation of the ad hoc promotee. Respondent No.1 continued with aforesaid status beyond 30.06.2007 for which Administrative Department recommended validation of the period spent by respondent No.1 on the post as ad hoc promotee. The recommendations sent by concerned Administrative Department were only entertained to the extent of granting validation for a period of one year. The validation for the period beyond one year was rejected.
(3.) Respondent No.1 challenged the aforesaid rejection before respondent No.2. Vide the impugned order, respondent No.2 came to the rescue of respondent No.1, thereby accepting the original application with the aforesaid relief.;