UNION OF INDIA Vs. SUDHIR KUMAR

JUDGEMENT

(1.) The petitioners, by way of this petition under Articles 226 and 227 of the Constitution of India, challenged an order passed by Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad (hereinafter referred to as 'the Tribunal' for the sake of convenience) dtd. 3/2/2017, whereby Original Application no.267 of 2013 came to be allowed with direction to the petitioners that if recommended candidate Shri More Rajesh Sudhakar (deceased) was appointed and pursuant to the same, had he reported for duty, then the respondents (present petitioners), on appointing the applicant to the post of Catering Supervisor shall fix his pay notionally with effect the date on which Shri More Rajesh Sudhakar reported for duty, but with no arrears of pay.

(2.) Brief facts of the case are here as under :

(3.) Heard Mr. Harsheel Shukla, learned advocate for the petitioners as also Mr. Anand Sharma, learned advocate for the respondent.