G MUNUSAMY Vs. UNION OF INDIA

JUDGEMENT

(1.) Challenging the order of dismissal made in I.A.No.616 of 2017 by the Central Administrative Tribunal, the unsuccessful petitioner has preferred this writ petition.

(2.) It appears that the petitioners, being ad hoc employees in various posts, having sponsored by the employment exchange, had approached the Central Administrative Tribunal in the first round of litigation in O.A.310/01455/2015, seeking a direction to consider them for the post which they had applied, on preferential basis by giving relaxation in respect of age and educational qualification. By order dated 16.9.2016, the Tribunal had observed that the petitioners can be considered in the future vacancies by relaxing their age and educational qualification. Thereafter, by contending that the said order has not been followed by the respondents herein in its letter and spirit, the petitioners, once again approached the Tribunal in the present Original Application and pending the said Original Application the respondents had issued another notification dated 18.2017 and hence, the interim application had been preferred by the petitioners seeking stay of operation of the said notification. The order passed by the Tribunal rejecting the said application is under challenge in the present writ petition.

(3.) The contention raised by the counsel appearing for the application before the Tribunal is that order passed by the Tribunal in O.A.No.1455 of 2015 was not followed in its letter and spirit and hence, he had requested the Central Administrative Tribunal to direct the respondents to grant relaxation in age as well as educational qualification and consider them against the future vacancies by granting the relief in respect of age and educational qualification.