UNION OF INDIA Vs. RAMNATH DEV

JUDGEMENT

(1.) The petitioners-Union of India and General Manager, Tele-communication Department have challenged, in this petition, the impugned common Judgment and order dated 13.9.2001 passed by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad (for short "the Tribunal") in OA NO. 480/97.

(2.) By its impugned common Judgment and Order dated 13.9.2001 the learned Tribunal disposed of two Original Application No.472 and 480 of 1997 and directed the present petitioners to consider the entitlement of temporary status of the respondent -original applicant keeping in view the fact that he was engaged initially from 1.10.1989 by applying the principles laid down by the Tribunal earlier and accordingly advanced the date of temporary status to the original Applicant and also considered his case for regularization from the relevant date in light of advancement of the date of temporary status.

(3.) The above order passed by the learned Tribunal was stayed by this Court while admitting this petition. Though duly served, no one appears for the respondent, therefore, this petition is finally disposed of after hearing the learned Counsel Shri Dave for the petitioners.