A KALAISELVAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed seeks to quash an order dated 6.4.2009 passed by the Central Administrative Tribunal (Madras Bench) in O.A. No.351/2007 as illegal and consequently to grant the petitioner all consequential and attendant benefits in the post of Pharmacist with effect from 30.10.1999.

(2.) The Court heard the learned counsel appearing for the petitioner and also for the respondents.

(3.) Admittedly, the petitioner applied for the post of Pharmacist. A written test was conducted. Following the written test conducted by respondents 1 and 2, one Smt. Rajalakshmi was appointed. The said appointment was challenged by the petitioner in O.A. No.627 of 2003 and the same was set aside by the Tribunal by an order dated 23.4.2004 and respondents 1 and 2 were directed to consider the case of the petitioner for the said post. The said order passed by the Tribunal was challenged by respondents 1 and 2 in W.P. No.33775 of 2004 before this Court. An order came to be passed on 9.4.2005, dismissing the said writ petition, whereby the order of the Tribunal has been upheld.