UNION OF INDIA REPRESENTED BY THE CHIEF POST MASTER GENERAL TAMIL NADU CIRCLE, CHENNAI Vs. R. RAJENDRAN

JUDGEMENT

(1.) The Writ Petition is filed by Union of India against the order passed by the Central Administrative Tribunal, Madras Bench dated 16.09.2014 in O.A.No.521 of 2012 allowing the Original Application filed by the employee, the first respondent herein.

(2.) The first respondent/employee approached the learned Tribunal seeking for the following reliefs:

(3.) While working as Wireman, the first respondent/employee was posted to officiate as technician on adhoc basis with effect from 27.01.1998 in the existing regular vacancy. He was continued to officiate in the post of technician uninterruptedly from 28.01.1998 till 14.12.2011. The employee was also paid pay and allowances and regular increments as applicable to the post of technician during the entire period of his officiation.