PRITPAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ petitions are directed against Orders passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as 'the Tribunal') whereby and whereunder the original applications filed by the petitioners herein questioning orders of repatriation to their Parent Departments in substantiative cadre as also directions issued upon the respondents to regularize their services as Material Checking Clerk (in short, 'MCC') in construction division, were dismissed.

(2.) The basic fact of the matter is not in dispute. We may, however, notice the fact of the matters from the records of C.W.P. No. 2916 of 2002.

(3.) Before the learned Tribunal, the core question was as to whether the services of the writ petitioner could be regularized in the promotional post in Group 'C' in the construction division.