UNION OF INDIA Vs. R.MUTHU

JUDGEMENT

(1.) Heard Ms. Megha Jani learned advocate for the petitioners and Shri Dave for the respondent.

(2.) The petitioners have challenged in this petition the impugned judgment and order dated 2.3.2005 passed by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad (for short 'the Tribunal') in O.A. No. 280/2003 filed by the respondent ­ original applicant, whereby, the learned Tribunal allowed the application and directed the original respondents ­ present petitioners to re -engage the original applicant after medical examination within a period of three months from the date of receipt of a copy of the order.

(3.) This petition was filed after the period of three months of the order which was passed on 2.3.2005. It was filed before this Court on 21.7.2005 and moved for orders including stay order on 29.7.2005. Though there was a specific prayer of stay made in the petition, Division Bench of this Court has only issued 'Rule' on it, but no interim relief or stay against the impugned order passed by the learned Tribunal was granted. In the circumstances, the petitioners were supposed to comply with the impugned order dated 2.3.2005 passed by the learned Tribunal but they granted stay to themselves though there was no stay granted in their favour by the Division Bench of this Court while admitting this petition. This must be viewed seriously.