K UMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE two writ petitions are directed against the same passed by the Central Administrative Tribunal (hereinafter referred to as -the Tribunal-) dated 2.7.2001 in O.A.No,604 of 1999. Under the said impugned order, the Tribunal given the following direction in the Original Application, which was filed by Respondent No,3 in W.P.No.15270/2001 and Respondent No.1 in WP.No.11082 of 2002 :- -i) The official respondents are directed to fix the seniority of the applicant and respondents 4 to 9 in an appropriate place. ii) As far as the 3rd respondent is concerned, the applicant is not entitled to get any relief and the O.A. is dismissed as far as R.3 is concerned. iii) We direct the official respondents to prepare the seniority list as per the G.O.Ms.No,219/78 dated 26.12.78 and fix the seniority of the applicant and respondents 4 to9 accordingly. iv) The respondents are directed to implement the order within a period of three months from the date of receipt of a copy of this order.-

(2.) THE present petitioners in W.P.No.15270 of 2001 were Respondent Nos.6, 8 and 5 respectively in such O.A. THE other writ petition is filed by the Government of Pondicherry and the Secretary, who were impleaded as Respondents 1 & 2 in such Original Application.

(3.) IN the above background, it is now necessary to notice the relevant factual backdrop in respect of the private parties concerned in the present writ petiton.