UNION OF INDIA Vs. DROPADI SETH

JUDGEMENT

(1.) THE petitioners - Union of India through Secretary, Ministry of Finance, Department of Revenue & Ors. have challenged the order dated 17.12.2004 passed by the Central Administrative Tribunal, Principal Bench in O.A. No. 1952/2003 titled as Smt. Dropadi Seth v Union of India & Ors. whereby the Tribunal had directed the petitioner to consider the applicant's claim for benefit of reservation for physically handicapped persons on the post of Assistant Director (Official Language) ? Group `B', by passing a detailed and speaking order within a period of one month from the date of availability of recommendations of UPSC. It was further ordered that the respondent shall be allowed to hold the post of Assistant Director (Official Language) on the basis of the arrangement existing on that date.

(2.) THE petitioners have also challenged the order dated 23.03.2005 passed in R.A. No. 19/2005 in O.A. No. 1952/2003 whereby it was clarified that the time limit of one month will be applicable from the date of communication of the order passed in the review application.

(3.) THE learned counsel for the petitioners contends that the same issue is pending adjudication in other petitions which are pending before this court.