CYPRIAN KUJUR Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this writ petition is to two orders passed by the Central Administrative Tribunal, Principal Bench, New Delhi ('Tribunal', for short), dated May 22, 2006 in Original Application No. 441/2005 and August 30, 2016 passed in Review Application No. 64/2013 in O.A. 441/2005.

(2.) The Tribunal has dismissed the O.A. filed by the petitioners vide the order dated May 22, 2006. Even the RA seeking review of the order dated May 22, 2006 was rejected by the Tribunal on August 30, 2016.

(3.) The facts as noted from the petition are that on February 01, 1980, the petitioner No.1 was appointed as a Group-D employee in the respondent No.4 Directorate. Petitioner No.2 was appointed as a Group D employee on February 15, 1983. While working as such, on September 01, 1984, the petitioners were promoted as Lower Division Clerks ('LDC', for short) on ad hoc basis. It is the case of the petitioners that as per the Recruitment Rules, they appeared in the typing test held on February 20, 1985.