N SURESHNATHAN Vs. GOVERNMENT OF PONDICHERRY

JUDGEMENT

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

(2.) ALL these writ petitions are directed against the order dated 22.2.2006 passed by the Central Administrative Tribunal (hereinafter referred to as "the Tribunal") in O.A. No.150 of 2006.

(3.) A controversy had been raised by some of the Diploma-holder Junior Engineers, who after entering into service had acquired the degree of Civil Engineering, that they would be eligible even if they had not completed three years of service after acquiring the degree. This controversy was resolved by the Supreme Court in the decision reported in AIR 1992 SC 564 (N. SURESH NATHAN AND ANOTHER v. UNION OF INDIA AND OTHERS), wherein the Supreme Court had observed as follows:-