SHELENDER KUMAR CHOWDHURY Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ petitions which arise out of several judgments of the Central Administrative Tribunal, depict a sorry state of affairs. The Original Applicants before the Tribunal were appointed in Group 'C' post. Some of them were also allegedly appointed against certain project works. They have been rendering their services in the Centra! Pollution Control Board (hereinafter called 'the Board") for a long time.

(2.) The member-secretary shall exercise such powers and perform such duties as may be prescribed or as may, from time to time, be delegated to him by the Board or its chairman.

(3.) Subject to such rules as may be made by the Central Government, or as the case may be, the State Government, in this behalf, a Board may appoint such officers and employees as it considers necessary for the efficient performance of its functions.