UNION 0F INDIA Vs. SURYAKANT C DABHI

JUDGEMENT

(1.) WE have heard Ms. Vasavdatta Bhatt, learned counsel for the petitioner. Though, board has been revised twice, Ms. P.M.Trivedi and Mr. M.S.Trivedi, learned advocates for the respondent, are not present.

(2.) THIS petition has been filed to challenge the orders of the Central Administrative Tribunal dated 15/3/2005 and 9/12/2005, by which, the Review Application has been rejected.

(3.) THE C.A.T. has come to the conclusion that since the name of the respondent was mentioned in the live register, therefore, it was a duty of the petitioner to engage him as per his seniority. The Original Application was filed before the Tribunal after 26 years claiming temporary status. However, the claim of temporary status was given up before the Tribunal only on the ground that respondent's name was already in the live register.