DR.J.JEYAKANNAN Vs. THE UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition has been filed under Article 226 of the Constitution of India, praying to call for records relating to the order passed in O.A.No.1183 of 2014 by the Central Administrative Tribunal, Madras Bench and quash the same.

(2.) The petitioner herein along with two more petitioners, as applicants, have filed Original Application No.1183 of 2014 on the file of the Central Administrative Tribunal, Madras Bench, wherein it is stated that the applicants are presently working as Senior Research Fellow (Siddha). The petitioners have crossed 40 years of age. The petitioners are eligible to be absorbed as Research Officers and their service is liable to be regularized as per the recommendation made by Dr.Nitya Anand Review Committee. The respondents 1 and 2, after accepting the report of the said Committee, should act upon the same. But, the respondents 1 and 2 have issued an erroneous advertisement No.1 of 2014. Under such circumstances, Original Application No.1183 of 2014 has been filed.

(3.) The Central Administrative Tribunal, Madras Bench, after considering the divergent contentions raised on either side, has dismissed the Original Application No.1183 of 2014 by way of passing the impugned order and in order to quash the same, the present writ petition has been filed.