SANKAR REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) W.P.No.8810 of 2000 has been filed against the decision of the Central Administrative Tribunal in O.A.No.358 of 1997 dated 7.10.1999 by Respondent No.2 in such O.A.. W.P.No.6639 of 2001 has been filed by certain other Medical Officers working under the Puducherry Government against the very same order of the Tribunal by obtaining leave from this court as they were not parties to such decision in O.A.No.358 of 1997. For convenience, the parties are described as per the array in W.P.No.6639 of 2001.

(2.) THE most common and vexed question in service jurisprudence, namely, the question of seniority, is the issue.

(3.) WHILE such Review Application was pending, the UPSC in compliance of the direction in the main judgment considered the cases and recommended regularisation of the respondents 3 to 6 by letter dated 19.8.1991. WHILE such recommendation was under consideration of the Puducherry Government, the Review Application was allowed by the Tribunal as per order dated 21.10.1991 by observing: