(1.) . A judgment dated 30.08.2000 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as `the Tribunal') is in question in this writ petition.
(2.) . The petitioners were working in the Department of Customs as Preventive Officers. Certain additional posts in various categories were created including 384 Customs Preventive Officers by an order dated 20.01.1991. The relevant portion of the said order is as follows :-
(3.) . By an order dated 21.08.1991, the Government sanctioned various posts at different places.