UNION OF INDIA Vs. DEBAJIT CHATTERJEE

JUDGEMENT

(1.) Challenging certain appointments made in the ordnance factories, original applications were filed before the central Administrative Tribunal, Jabalpur bench, seeking the following directions:

(2.) In the two applications i. e. , O. A. No. 800/1995 and O. A. 82/1996 which were taken up together, a common order was passed to the following effect:

(3.) In reaching this conclusion the tribunal relied upon the decision of the madras High Court in P. Arul and 217 Ors. v. Tamil Nadu Electricity Board and 22 ors. [1996 (1) LLJ 376]. This decision was the subject matter of an appeal in this Court in C. A. Nos. 5285-5328/1990 (Tamil Nadu Electricity Board v. U. P. Parivahan Nigam Sangh and Ors. [jt 1994 (7) SC 522] in which a detailed consideration of the relevant enactments had been made and after copiously quoting from the same held as follows: