R VIJAYAN Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) Heard Shri. S. Vishnu, counsel for the petitioner and Shri. S.K. Balachandran, standing counsel for the respondents.

(2.) The limited prayer made by the petitioner is for a consideration of Ext. P3 representation filed by him and pending with the 1st respondent. It is contended that notwithstanding the decision of the Supreme Court in thejudgment reported in Union of India v. Madras Telephone S.C & S.T. Social Welfare Association {(2000) 9 SCC 71} expressing a different view from the decision of the Allahabad High Court which decision was followed by the Central Administrative Tribunal, Ernakulam in rendering Ext. P1 judgment, the petitioner is entitled to seek the benefit of the order of the Supreme Court clarifying the effect of the judgment. Apprehending that the respondents would deny the petitioner the benefits which he is entitled to get, Ext. P3 representation has been filed.

(3.) The petitioner is due to retire from service on superannuation on 31-1-2007. Hence, urgent orders are required on Ext. P3.