VIJAY KUMAR KAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition under Article 226 of the Constitution of India the petitioners, who are four in number, seek a writ or certiorari to quash the order dated 10.3.2005, passed by the Central Administrative Tribunal, Principal Bench, New Delhi (the Tribunal) in OA No. 2082/2004 and the order dated 9.5.2005 passed in review application No. 102/2005 in the aforesaid original application filed by the petitioners.

(2.) Petitioners also seek quashing of the order dated 21.7.2004 and 31.7.2004 passed by the respondents whereby the respondents rejected the claim made by the petitioners seeking anti-dating of their date of appointment to the year 1985 based on the judgment passed by the Punjab and Haryana High Court in the case of Union of India vs. Parveen Kumar and Others in W.P ( C) No. 1158/2001 dated 12.7.2001, on the ground that they are similarly placed as the respondents in the said petition, namely, Parveen Kumar and others.

(3.) The facts in brief are that the petitioners participated in a selection process conducted by the Second Field Ordnance Depot (2 FOD) in the year 1984 for the posts of Lower Division Clerks (LDCs). However, they were not issued appointment letters. While petitioner No.4 was issued an appointment letter in December, 1993 and in pursuance of the order passed in OA No. 29/JK/92 by the Chandigarh Bench of the Tribunal dated 24.8.1993, petitioner Nos. 1 to 3 were given appointment in May, 1996 in compliance of the judgment dated 24.7.1995 of the High Court of Jammu and Kashmir in SWP No. 1052/1991.