UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) AGGRIEVED by the order of the Central Administrative tribunal, Madras Bench dated 08. 02. 2001 made in O. A. P. No. 18/99, the Government of Pondicherry (Education Department) has filed the above writ petition.

(2.) HEARD Mr. Syed Mustafa, learned counsel for the petitioners and Mr. K. Chandru, learned senior counsel for the second respondent.

(3.) THE Tribunal, after finding that once the order of suspension is revoked, the applicant is entitled to have a posting, directed the Department to give posting immediately or at least create a supernumerary post to accommodate the applicant and also directed for payment of salary and allowances with effect from 14. 11. 1997.