- (1.) We have heard learned counsel appearing for the parties.
(2.) This Writ Petition arises out of the order passed by the Central Administrative Tribunal dated 17.04.2003, whereby the O.A., against the order dated 01.03.2000, by which the two orders dated 21.06.1997 and 29.11.1997 were withdrawn reverting the applicant-petitioners to the lower pay scale, was partly allowed.
(3.) The Central Administrative Tribunal considered the submissions, held that the applicant-petitioners were not in Technical category. They were in supporting category, and for placement in the Technical category, they had to undergo the necessary training from the recognized institutions and obtain a certificate in that regard. Admittedly applicants-petitioners had not undergone any training from the recognized institution, and had not obtained any certificate of training from the recognized institution. An error was committed in placing the applicants-petitioners in the Technical category, and thereafter promoting them. An effort was made to seek relaxation in qualification from the Director General, Indian Council of Agricultural Research to promote them. The Administrative Officer, without waiting for the reply from the Director General, passed orders on 29.11.1997, placing the applicants-petitioners in Technical category, and from which they were given promotions. It was later on found that the placement of the petitioners in Auxiliary and Technical category was without necessary qualifications, and thus the competent authority was perfectly justified in recalling the orders of promotions.;