DAYA RAM HALDWANI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) By virtue of this OA an order passed on 5.1.2005 is being assailed, where the respondents on accord of reasonable opportunity of show cause notice to applicant maintained their earlier corrigendum, whereby his effective date of promotion as Associate Professor was altered from 22.2.2000 to 25.2.2001.

(3.) LEARNED Counsel appearing for applicant states that admittedly under the rules, as a relaxation, it is provided that once a specialist in the same field being junior has been considered for this time scale promotion as Associate Professor, senior would also be considered.