LAWS(DLH)-2013-1-23

K.K.BHARDWAJ Vs. SECRETARY, MHA

Decided On January 03, 2013
K.K.BHARDWAJ Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) WHEREAS orders under challenge in WP(C) No.3308/2001 are dated November 02, 2000 and December 22, 2000; the original order and the order dismissing application seeking review. Orders under challenge in WP(C) No.6818/2001 are dated December 14, 2000 and February 14, 2001 i.e. the original order and the order dismissing the application seeking review.

(2.) THE writ petitioners of WP(C) No.3308/2001 had filed OA No.199/1999 challenging seniority assigned to Manoj Kumar Mittal and S.K.Tanwar, impleaded as respondents No.3 and 4 before the Tribunal, on the ground that the department could not have, while fixing the seniority of DPA Grade ,,A post holders reckon service rendered by said respondents in the department prior to their regular absorption in the department.

(3.) WHEREAS the writ petitioners of WP(C) No.3308/2001 had joined as direct recruits as DPA Grade ,,A on various dates between February 1991 to January 1992, Manoj Kumar Mittal and S.K.Tanwar had joined the department on deputation on ad-hoc basis on November 01, 1988 and August 02, 1989 respectively. They were absorbed permanently on November 14, 1991 and March 31, 1993 respectively.