K P DUBEY Vs. CHAIRMAN CAT

JUDGEMENT

(1.) An order and judgment dated 30.07.1997 passed in O.A. No. 780 of 1995 by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as, 'the Tribunal') is in question in this writ petition.

(2.) The petitioner herein filed the said original application before the Tribunal claiming seniority in terms of General Principles for Determination of Seniority in the Central Services ( in short, 'the Rules' ). Rule 4 of the Rules, which is relevant for this case, reads thus:-

(3.) The petitioner has been denied the benefit of the aforesaid Rule inter alia on the ground that he failed to join his duties in terms of the Government of India, Ministry of Home Affairs, Department of Personnel and Administrative Reforms Office Memorandum No. 9/23/71-EST dated 06.06.1978.