THE CHIEF GENERAL MANAGER, TELECOM, Vs. THE CENTRAL ADMINISTRATIVE TRIBUNAL AND JOBY. C.M. S/O. LATE C.O. MATHAI

JUDGEMENT

(1.) THE respondents in T.A. No. 25/2008 before the Central Administrative Tribunal, Ernakulam Bench are the writ petitioners. The subject -matter of the T.A was the claim of the 2nd respondent for appointment under the dying -in -harness scheme. Pending final disposal of the matter, the Tribunal, after hearing both sides, passed Ext.P5 interim order. The said order reads as follows:

(2.) THE writ petitioners point out that the 2nd respondent/applicant was cleared for appointment in the Group C post of TOA. But, by a mistake, it was stated in the reply statement as Group D post. Because of the ban introduced by the Corporate office of the BSNL, the applicant cannot be offered appointment in Group C post. But, the Tribunal has passed a peremptory order to appoint the applicant as TOA. In view of the ban on appointment, it may not be possible to appoint him now. Further, it is pointed out that pending disposal of the T.A., it was not proper to issue such a direction. Therefore, the writ petitioners pray for the intervention of this Court.