K L JURYANI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an application under Section 19 of the Administrative Tribunals Act, 1985 for issue a mandatory order directing the respondents to consider the case of the applicant for promotion to the post of Assistant Commissioner of Customs, Group-'A' in the light of the direction/guidelines issued by the Government of India, Ministry of Personnel, Public Grievances and Pension vide Memorandum dated 14,9.1992 by holding a review Departmental Promotion Committee held two years after January 1990 and based on the said review to order the promotion of the applicant as Assistant Commissioner of Customs, Group-'A' retrospectively from 1992 on which the applicant became eligible for promotion as per guidelines contained in the said Memorandum dated 14.9.1992.

(2.) On perusal of para 1 of the O.A., we find that applicant has challenged Office Order No. 16/90, 225/92, 21/93, 185/94, 225/94 and 34/96 dated 17.1.1990, 3.9.1992, 28.1.1993, 20.9.1994, 19.10.1995 and 20.2.1996 respectively by which Appraisers Junior to the applicant have been promoted to the post of Assistant Commissioner of Customs ignoring the applicant.

(3.) REST of the grievances of the applicant in respect of order No. 16/90, 225/92, 21/93, 185/94 dated 17.1.1990, 3.9.1992, 28.1.1993, 20.9.1994 are barred by limitation. As such, we proceed to ignore the same, consider only the grievance in respect of Office Order No. 225/94 dated 19.10.1995.