UNION OF INDIA Vs. MAQBOOL AHMED QURESHI

JUDGEMENT

(1.) The present petition by the Union of India is directed against an order dated 23rd September, 2016, passed by the Central Administrative Tribunal ("CAT"), disposing of O.A. No. 1518/2012 filed by the Respondents.

(2.) The Respondents are Direct Recruit Officers of the Civil Construction Wing ("CCW") of Prasar Bharati, who have been working as Chief Engineers (Civil) (Level-II) and Superintending Engineers (Civil) in the CCW of All India Radio. The Association itself is a co-Respondent. The main prayer in the application before the CAT by the Respondents herein was as under:

(3.) The background facts have been set out succinctly in the impugned order of the CAT as follows: