SENIOR SUPERINTENDENT OF POST OFFICER Vs. RAJI MOL

JUDGEMENT

(1.) The respondents in these four cases approached the Central Administrative Tribunal with the prayer that the Department be directed to consider their claims for appointment by transfer to the available posts. The Tribunal having accepted their claims, the Department has filed these four Writ Petitions.

(2.) The two issues that arise for consideration are:

(3.) Learned counsel for the parties have referred to the facts as mentioned in W.P.(C) No. 32814 of 2003. These may be briefly noticed.