GAJRI JAGDISH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present petition has been listed on the revised board. Learned advocate for the petitioner is not present. THE matter is of the year 2005 and hence is taken up peremptorily. We have heard Mr. Ravi Karnavat, learned advocate appearing for the respondents.

(2.) THE present petition is filed challenging the order dated 30.11.2006 passed by the Central Administrative Tribunal, Ahmedabad Bench in O.A. No. 24/2005 with M.A. No. 43/2005 whereby the said application is rejected.

(3.) WE have considered the materials on record, including the impugned order. It appears that though the grievance of the applicant is that persons junior to her in the seniority list have been absorbed from an earlier date, neither those persons were joined as parties nor the complete seniority list was placed on record of the Tribunal so that the same could be examined. No such material is placed on record of this court either. The list dated 13.06.1997 as per which the name of the applicant appears at Sr. No. 115 is prepared on the absis of number of days worked.