- (1.)This writ petition has been filed by the petitioner challenging the order of the Central Administrative Tribunal, Allahabad dated 1.10.2009 passed in Original Application no. 717 of 2006 (Abhilesh Kumar Singh Vs. Union of India and others.
(2.)An original application was filed by the respondent being O.A. No. 717 of 2006, Abhilesh Kumar Singh Vs. Union of India and others challenging the orders dated 20.10.2004, 25.10.2004 and 2.12.2004 as well as for a direction to provide the applicant of the O.A. (respondent herein) the benefit of financial up-gradation under the Assured Career Progression scheme (ACP Scheme) in terms of the letter dated 11.10.2004 issued by the Assistant Regional Director (S & R) Save Grain Campaign Office, Varanasi with arrears of salary.
(3.)The case of the respondent before the Tribunal was that he was appointed on the post of Lower Division Clerk (Group-C) in the Save Grain Campaign Office, Varanasi on compassionate ground on 26.6.1992. He was confirmed as such w.e.f. 26.6.1994 vide letter dated 20.10.1997. Thereafter by a letter dated 24.11.2003 passed by the Ministry of Consumer Affairs, Food and Public Distribution, Department of Food and Public Distribution, Krishi Bhawan, New Delhi, he was declared surplus w.e.f. 20.11.2003. Thereafter he was redeployed on the post of Admn. Assistant 'A' in the Regional Center for Military Airworthiness Kanpur, Ministry of Defence (RD) HAL, Kanpur but he was not relieved and continued to work in his original office at Varanasi.