UNION OF INDIA (UOI) Vs. MS. NEELU

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) In this Writ Petition, directed against an order of the Central Administrative Tribunal (hereafter referred to as CAT.) dated 17.3.2005 ordering the petitioner to appoint the respondent - Ms. Neelu, has been in question.

(3.) This Court is called upon to resolve a disagreement between two learned Judges of a bench; Mr. Justice Mukul Mudgal held that in the circumstances of this case, the respondent should be offered appointment. Mr. Justice J.P. Singh differed with that conclusion.