P PADMANABHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE issue that has to be decided in this writ petition is whether the petitioner is entitled for regularization of his service as Assistant Director in the 3rd respondent Department with effect from 14.08.1992. His claim was rejected by the Central Administrative Tribunal, the 4th respondent herein, by an order dated 01.04.2004 in O.A.No.1023 of 2003.

(2.) THE brief facts leading to the filing of the writ petition are as follows: -

(3.) WE have heard both sides.