UNION OF INDIA Vs. NAND BIHARI MALL

JUDGEMENT

(1.) THE petitioners, Union of India & Ors. have challenged the order dated 31st May, 2005 passed by Central Administrative Tribunal, Principal Bench passed in O.A No.3114/2003 titled as "Nand Bihari Mall & Anr. v. Union of India & Ors." quashing the seniority list dated 16th July, 2003 and order dated 27th November, 2003 rejecting the representations made by respondent Nos.1 & 2 against the seniority list dated 16th July, 2003.

(2.) BRIEF facts to comprehend the disputes are that the respondent Nos.1 & 2 were recruited as apprentice electric charge man vide letters dated 11th August, 1983 and 17th August, 1983. After resumption as Apprentice (Elect.) charge man they were appointed to various divisions/workshops for two years apprenticeship. After completion of apprenticeship 44 candidates were called for suitability test by letter dated 13th June, 1985 at Headquarter, Baroda House.

(3.) THE options were called for transfer and the respondent Nos.1 & 2 opted to remain at Bikaner division, however, they were transferred to Delhi division from Bikaner division on administrative grounds with effect from 1st April, 2003.