TIKA RAM Vs. UOI

JUDGEMENT

(1.) Rule DB. With the consent of the learned counsel for the parties, the writ petition is taken up for final hearing.

(2.) This writ petition challenges the order dated 1st January, 2002 passed in OA 397 of 2001 by the Central Administrative Tribunal, Principal Bench, New Delhi(hereinafter referred to as `the Tribunal') by which the petitioner's OA was dismissed.

(3.) The Tribunal's order dated 1st January, 2002 arose in the following circumstances:- (a) One Shri Radhey Shiam Bansal, who was working in the Central Hindi Directorate in the Ministry of Education, filed a civil writ petition No.905 of 1974 in this Court, challenging his reversion/demotion in seniority. While examining the merits of the pleas of petitioner's case for reversion and mutual transfer, this Court in the case of Radhey Shiam Bansal Versus Union of India and Others in writ petition No.905 of 1974 came to the finding that there was no foundation for plea based upon a mutual transfer and Radhey Shiam Bansal was held to have been wrongly denied his due seniority.