UNION OF INDIA Vs. MOHAMED NOORULA

JUDGEMENT

(1.) The petitioners are assailing the correctness and legality of the order dated 4.4.2017 passed by the Central Administrative Tribunal (for short "CAT") in O.A.No.170/00598/2016.

(2.) The petitioners were respondents 1 and 2 respectively before the CAT.

(3.) The facts leading to this writ petition are that the respondent who was the applicant before the CAT joined the Postal department on 22.1.1980 as Time Scale Clerk and was brought into clerical cadre on 21.05.1984.