K. MANOHARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed against the order passed by the Central Administrative Tribunal (CAT), Chennai Bench in R.A.No.310 of 2018 in O.A.No.217 of 2012 dtd. 14/12/2022.

(2.) Heard Ms.R.Vaigai learned Senior Counsel appearing for the petitioners and Mr.Syed Mustafa, learned Special Government Pleader (Puducherry) who has taken notice for the respondents.

(3.) Originally there were four applicants before the Tribunal, who filed original application to seek for appointment as School Librarians. Out of the four, two were considered to be granted and remaining two cases were rejected by the Tribunal, as against which when writ petition was filed by the remaining two, whose cases were rejected by the Tribunal, the writ petition was dismissed, as against which Review Application also was filed by those two, who are the present applicants / writ petitioners, where, the roster point on which the vacancy was caused has not been properly brought before the Court earlier. Therefore, after getting necessary information through the RTI Act, the applicants were able to produce certain documents which were clinching evidences according to them to establish their cases that there has been vacancies and therefore their cases could have been considered by the Tribunal.