M MALATHI Vs. P MANIKANDAN

JUDGEMENT

(1.) THE writ petition is filed for the issuance of writ of certiorari to quash the order dated 3.9.2002 passed by the Central Administrative Tribunal (in short "Tribunal"), made in O.A.No.1077 of 2001.

(2.) THE petitioners herein who are not parties to the said Original Application obtained leave and filed this writ petition.

(3.) THE respondents 1 to 7 herein were initially appointed as Lower Division Clerks in the year 1988 and in the year 1995 and they were appointed as Upper Division Clerks on ad-hoc basis due to ad-hoc promotion of regular Upper Division Clerks as Preventive Officers.