P VEERAMANI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned counsel for both the parties.

(2.) BOTH the writ petitions have been filed against the order passed by the Central Administrative Tribunal, Chennai in O.A.No.488 of 2000, dated 25.4.2001. Such O.A. was filed by the present respondent No.3 in W.P.No.23321 of 2001 challenging the revised seniority list issued by the Government whereunder, the present writ petitioners 1 to 5 in W.P.No.23321 of 2001 were placed above him.

(3.) THE main contention raised by the learned counsel for the petitioners is that as per the instruction issued by the Department, the seniority of persons selected through sports quota should relate back to the date on which the recommendation has been made. On the aforesaid contention, both the learned counsel have taken us through the relevant instructions issued as per O.M.No.14015/1/78 -Estt(E), dated 04.8.1980, which is extracted hereunder: -