UNION OF INDIA Vs. C K DHARAGUPTA

JUDGEMENT

(1.) Special leave granted.

(2.) The question for consideration before the Central Administration Tribunal (The Tribunal) was whether the Defence Research and Development Organisation (Junior Scientific Officer) Recruitment (Amendment) Rules, 1988 (1988 Rules) notified on March 14, 1988 and enforced with effect from March 8, 1980 have the effect of nullifying the judgment dated March 17, 1987 of the Tribunal in R. P. Joshi v. Union of India (A. No. 497/86).

(3.) The Tribunal answered the question in the negative and against the appellant. This appeal by the Union of India is against the judgment of the Tribunal dated December 20, 1991.