SI MOHINDER PAL BHARADWAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) Applicant through this OA seeks ante dating his promotion as ASI (SAST) 29.12.1987 from the date when the vacancy had accrued and was within the knowledge of the respondents.

(3.) FROM the perusal of the order passed by the respondents, the same appears to be a bald and non-speaking order.