C MANOHARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties.

(2.) THE present writ petitioners have filed O.A.Nos.728 to 733 of 2007 before the Central Administrative Tribunal, hereinafter referred to as "the Tribunal", challenging the order of reversion, dated 1.10.2007, based upon the notice dated 21.9.2007, issued by the present third respondent by which the applicants were reverted to the lower posts.

(3.) WHEN such direction of the Tribunal dated 3.2.1999 was challenged by the Union of India by filing W.P.Nos.6923 to 6925 of 1999, a Division Bench of this Court, (to which one of us, namely, P.K. Misra, J, was a member), upheld the order of the Tribunal, subject to certain clarifications, which is extracted hereunder :-