A.Lakshmikanthan vs. Union Of INDIA
Held
The Court upheld the Tribunal's decision, finding no evidence of SC candidates refusing promotion before the 2002 DPC. Therefore, the petitioner was not eligible for consideration based on an extended panel for vacancies that occurred after that date.
Facts
The petitioner challenged the rejection of his promotion consideration to Superintendent of Central Excise, arguing he should have been considered in 2002 due to SC candidates refusing promotion. The respondents contended there was no refusal prior to the 2002 DPC.
Key Issues
Whether the petitioner was eligible for promotion consideration in 2002 based on alleged refusals by SC candidates, and if an extended panel should have been drawn.
Sections Cited
None
AI-generated summary — verify with the full judgment below
OP (CAT) NO. 155 OF 2019 1 2025:KER:26734 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE AMIT RAWAL & THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR WEDNESDAY, THE 26TH DAY OF MARCH 2025 / 5TH CHAITHRA, 1947 OP (CAT) NO. 155 OF 2019 AGAINST THE ORDER DATED 25.03.2019 IN OA NO.698 OF 2017 OF CENTRAL ADMINISTRATIVE TRIBUNAL,ERNAKULAM BENCH PETITIONER: A.LAKSHMIKANTHAN, AGED 51 YEARS S/O. A. ARUNACHALAM, SUPERINTENDENT OF CENTRAL EXCISE, O/O. THE PRINCIPAL COMMISSIONER OF CENTRAL EXCISE, I.S PRESS ROAD, COCHIN, PRESENTLY WORKING AS SENIOR INTELLIGENCE OFFICER, O/O. THE DIRECTORATE GENERAL OF GOODS AND SERVICES TAX INTELLIGENCE, COIMBATORE ZONAL UNIT, COIMBATORE(ON DEPUTATION), RESIDING AT 2E, GOOD HOME (MANI MAHAL) APARTMENTS, SOWRIPALAYAM, ROAD, PULIYAKULAM, COIMBATORE-45. BY ADV SRI.SHAFIK M.A. RESPONDENTS: 1 UNION OF INDIA REPRESENTED BY CHAIRMAN, CENTRAL BOARD OF EXCISE AND CUSTOMS, NEW DELHI. 2 THE CHIEF COMMISSIONER, CGST AND CENTRAL EXCISE, CENTRAL REVENUE BUILDING, I.S PRESS ROAD, COCHIN-682018. 3 THE PRINCIPAL COMMISSIONER, CGST AND CENTRAL EXCISE, COCHIN, CENTRAL REVENUE BUILDINGS, IS PRESS ROAD, COCHIN-682018. BY ADV SMT.O.M.SHALI
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