UNION OF INDIA Vs. C ARUMUGAM

JUDGEMENT

(1.) These writ petitions have been filed under Article 226 of the Constitution of India praying for a Writ of Certiorari calling for the records relating to the Order of the Central Administrative Tribunal, Madras Bench passed in O.A.No.107 of 2011 dated 26-07-2012 and R.A.No.44 of 2012 in O.A.No.107 of 2011 dated 17-12-2012 and quash the same.

(2.) The first respondent herein as applicant has filed O.A.No.107 of 2011 on the file of the Central Administrative Tribunal, Madras Bench wherein the present petitioners have been shown as respondents.

(3.) In the Original Application, it is prayed to call for records from the file of the second respondent relating to order in No.C.18011/5/2010-A1 dated 25-11-2010 and quash the same and also to issue necessary direction to the respondents to regularise the adhoc services of the applicant in the promoted post of Assistant Director of Supplies Grade I, with effect from 18-12-1997 and second financial upgradation from 01-02-2002 under the Assured Career Progression Scheme and to disburse consequential monetary benefits including the increased pensionary benefits with 18% interest per annum.