INDIAN COUNCIL OF MEDICAL RESEARCH Vs. K RAJALAKSHMI

JUDGEMENT

(1.) AGGRIEVED by the order, dated November 28, 2000, passed in T. A. No. 2 of 2000 by the madras Bench of the Central Administrative tribunal, Chennai, while the respondents therein, have filed a Writ Petition No. 7094 of 2001 for issuance of a writ of certiorari calling for the records relating to the order, dated november 28, 2000, in T. A. No. 2 of 2000 and quash the same, the applicant therein has filed a Writ Petition No. 488 of 2002 for issuance of writ of certiorated mandamus for quashing the abovesaid order in respect of giving effect to regularise the service of the petitioner in Writ petition No. 488 of 2002 and to direct the respondents 2 to 4 to regularise the services of the petitioner with effect from April 1, 1975 when the petitioner joined the service of the national Nutrition Monitoring Bureau with all consequential benefits.

(2.) SINCE the survival of the petition in Writ petition No. 488 of 2002 is solely based on the nature of the disposal of the petition in Writ petition No. 7094 of 2001, first we deal with the Writ Petition No. 7094 of 2001 and for the sake of convenience, we call the parties as arrayed in Writ Petition No. 7094 of 2001.

(3.) THE facts, leading to the filing of these petitions, are as follows.