GOVIND SINGH RANA Vs. NATIONAL TECHNICAL RESEARCH ORGANISATION

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) LEARNED counsel for the writ petitioners states that the writ petition is being pressed on the limited ground pertaining to the principle of 'last- come-first go'.

(3.) THEY had to visit the Central Administrative Tribunal inasmuch as they found people employed much after them being absorbed in regular capacity and they be ignored even to be given employment as casual workers and instead others being engaged.