UNION OF INDIA Vs. VINOD ASHWINI SAXENA

JUDGEMENT

(1.) These two petitions are directed against an order dated 1 st December, 2015, passed by the Central Administrative Tribunal, Principal Bench, New Delhi (CAT) in OA No.1366/2014 filed by the Respondent No.1 in W.P.(C) No.5954/2016, Mr. Vinod Ashwani Saxena (who is also Respondent No.2 in W.P.(C) No.1206/201).

(2.) In the said order, the CAT directed that the seniority of Respondent No.1 in the Research and Analysis Services (RAS) should be fixed by taking into account his year of allotment in the Indian Engineering Services (IES).

(3.) Additionally, W.P.(C) No.1206/2017 filed by Mr. Sidharth Zutshi (who was Respondent No.3 in OA No.1366/2014 before the CAT), also challenges an order dated 7th December, 2016, passed by the CAT in RA No.206/2016, declining to review its earlier order dated 1 st December, 2015 in OA No.1366/2014.