S SIVANESAN Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the arguments of Mr. M. Gnanasekar, learned counsel appearing for the petitioner and Mr. Syed Mustafa, learned Additional Government Pleader (Puducherry) representing the respondents 1 and 2 and have perused the records.

(2.) THE petitioner was working as an Assistant Engineer in Karaikal and he had filed an Original Application in O.A. No. 258 of 1999 before the Central Administrative Tribunal [for short, 'CAT']. Another person by name A. Veerasamy, who was similarly placed also filed another Original Application being O.A. No. 260 of 1998 before the same Tribunal. THEse two original Applications were dealt with by the CAT and a common order dated 05.10.1999 was passed dismissing both the Original Applications. THE two Original Applications were filed challenging the order dated 10.3.1998 wherein and by which the petitioner was reverted from the post of Assistant Engineer to that of Junior Engineer Grade I.

(3.) AS against the said order, the petitioner filed a writ petition being W.P. No. 16980 of 1999. This Court, by an order dated 15.10.1999, dismissed the writ petition and finally held as follows: "However, in future as and when vacancy arises, the Government will consider the case of the petitioner according to law. In view of that we do not find any error or illegality in the order of the Tribunal so as to call for any interference."