M V ANEESH Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE writ petitions are directed against the common order dated 21.9.2010 passed by the Central Administrative Tribunal in O.A. Nos. 218 to 223 of 2009 wherein the Original Applications filed by the present petitioners challenging the fixation of seniority were dismissed.

(2.) THE brief facts leading to filing of these writ petitions are as follows :-

(3.) LEARNED Addl. Solicitor General appearing for the Respondents has supported the order passed by the Tribunal, which is based on the earlier decisions of the Tribunal and the Andhra Pradesh High Court. LEARNED Addl. Solicitor General by relying on the O.F. Board Letter dated 24.12.2002 contended that the petitioners are not entitled for the relief sought for.