S PARTHASARATHY Vs. UNION OF INDIA

JUDGEMENT

(1.) (Writ Petition, seeking certiorarified mandamus is filed by the petitioner, under Article 226 of the Constitution of India, to call for the records relating to the order of the Central Administrative Tribunal, Chennai in O.A.No.1214 of 1999, dated 21.11.2000 together with the Proceedings in No.PP(S) 608/IX/Cipher Operator, dated 24.11.1999 passed by the second respondent and quash the same and direct the second and third respondents to treat the post of Cipher Inspector as cadre post, enabling the petitioner to continue in the said post with all consequential benefits.) This writ petition has been filed by the petitioner, aggrieved by the order dated 21.11.2000 made in O.A.No.1214 of 1999 by the Central Administrative Tribunal, Madras Bench, Chennai, dismissing the Original Application filed by the petitioner herein.

(2.) IN the aforesaid Original Application, the petitioner herein had sought an order of the Tribunal to quash the Proceedings No.PP(S) 608/IX/Cipher Operator, dated 24.11.1999 passed by the second respondent and consequently to direct the second and third respondents to treat the post of Cipher INspector as cadre post.

(3.) IT is seen that the order of notification, dated 24.11.1999 by the second respondent reads as follows: