UNION OF INDIA Vs. GABBAR SINGH MEENA

JUDGEMENT

(1.) Exemptions allowed, subject to all just exceptions.

(2.) The applications stand disposed of. W.P.(C) 6776/2024 & CM APPL. 28244/2024-Stay

(3.) The present writ petition under Articles 226 and 227 of the Constitution of India seeks to assail the order dtd. 21/9/2023 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (the learned Tribunal) in O.A. No. 1613/2019, whereby the learned Tribunal has, by placing reliance upon the decision rendered by a Co-ordinate Bench of the Tribunal in O.A. No. 4005/2017, allowed the original application filed by the respondent/ applicant and has directed the petitioners to issue an offer of appointment to the respondent based on his merit, albeit, after verifying the other eligibility criteria, including the educational qualifications. The learned Tribunal, however, directed that the respondent would not be entitled to any seniority or consequential benefits.