UNION OF INDIA Vs. MOHAMMED ABBAS

JUDGEMENT

(1.) THE writ petition is filed against the order dated 17.4.2003 passed in O.A.No.930 of 2003 passed by the Central Administrative Tribunal, Madras Bench(in short 'the Tribunal'), by the official respondents in the said original application.

(2.) THE first respondent herein was appointed as Lab Superintendent Grade III in the scale of pay of Rs.1320-2040 on 26.05.1983 and later on, promoted as Lab Superintendent Grade II in the scale of pay of Rs.1400-2300 on ad hoc basis with effect from 30.03.1990. THE first respondent continue to work in the said post on ad hoc basis till 28.02.1993 and started working on regular basis with effect from 1.03.1993.

(3.) IT is further stated by the petitioners/official respondents, that respondents 2 to 4 in the O.A as well as in this writ petition, submitted representations on 15.02.1999 and 03.03.1999 respectively for revision of the seniority pointing out the said mistake.