STATE OF HARYANA Vs. GURNAM SINGH & ORS.

JUDGEMENT

(1.) After hearing Mr. Soli Sorabjee, learned senior counsel for the petitioner and Mr. P.P. Rao, learned senior counsel for the Caveator-respondent no.1, we find that in the' peculiar facts and circumstances of the case there is no cause made out for interference with the order of the Central Administrative Tribunal, Chandigarh. Special Leave Petition is, therefore, dismissed.

(2.) We, however, do not express any final opinion on the wider question as to whether the post of the M.D. of the Corporation can be declared as equivalent or not on account of the material available on the record of this case.