UNION OF INDIA Vs. V MANI

JUDGEMENT

(1.) The Respondents in O.A.No.334 of 2007, on the file of the Central Administrative Tribunal, Madras Bench, had filed this writ petition challenging the order dated 2.5.2008 made in the above said Original Application.

(2.) As per the impugned order dated 2.5.2005 passed by the Tribunal, the appointment order dated 16.3.2006 treating the applicant/first Respondent herein as a fresh entrant has been quashed and the Tribunal further directed the petitioners herein to absorb the applicant into service from the date on which the similarly placed persons viz., H.Piruthviraj and 5 others were absorbed by fixing the basic scale of pay as Rs.2610/- from the date of absorption and to accord all other consequential benefits to the applicant/ first Respondent herein by treating the period of service rendered by him as continuous service.

(3.) The first Respondent joined the services of the Departmental Catering Unit of the Southern Railway as a Commission Bearer on 22.12.1978 and according to him, he had been working in that capacity till 14.6.1999.