P KARTHIKEYAN Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the arguments of Mr. K.V. Subramanian, learned Senior Counsel appearing for Mr. M.A. Abdul Wahab for the petitioner and Mr. Syed Mustafa, learned Additional Government Pleader (Puducherry) representing the official respondents and have perused the records.

(2.) THE petitioner filed W.P. No. 24496 of 2001 against the order of the Central Administrative Tribunal [for short, 'CAT'] dated 04.5.2001 made in Diary No. 1658 of 2001 and confirmed by the CAT in R.A. No. 24 of 2001 vide order dated 29.8.2001 and for a further direction to the CAT to consider his O.A. on merits. THE petitioner was working as a Lecturer in Sri NKC Government Higher Secondary School, Kurusukuppam. He filed an Original Application for setting aside the seniority list dated 19 / 26.4.2005 and the consequential order dated 08.02.2001 as well as to declare that he was eligible for promotion to the post of PG Teacher with effect from August 1978 and for a further consequential direction to promote him as Vice Principal and Principal with all benefits.

(3.) DIARY Nos. 977 and 978 of 2004 were dismissed by a common order dated 07.6.2004 by holding that the application filed under Section 19 of the Administrative Tribunals Act to declare its earlier orders dated 12.01.1989, 30.8.1991, 28.11.1994 in T.A. No. 95 of 1987, O.A. Nos. 463 of 1989 and 479 of 1991 respectively as nullity and that they should be recalled as not maintainable and it followed the Full Bench judgment of the CAT, Bangalore Bench reported in 1987 (3) ATC 328 [John Lucas and another v. Additional Chief Mechanical Engineer, S.C. Railway and others]. In that order, the CAT held that the it lacked power to set aside its own order.