UNION OF INDIA Vs. BACHCHAN LAL

JUDGEMENT

(1.) We have heard Shri Satish Kumar Rai, learned Counsel for the Petitioner. Shri Anubhav Chandra appears for the Respondent No. 1.

(2.) The Union of India is aggrieved by the judgment of the Central Administrative Tribunal by which it has allowed the Original Application and has directed the Petitioners to appoint the Applicant to the post for which he had qualified the trade test and in relaxation of the Rules relating to age limit. The Applicant has been made entitled to notional seniority and notional fixation of pay from the date, other similarly situate selected persons were initially appointed in accordance with the merit list. The order was directed to be complied with within six months.

(3.) By interim order dated 12.10.2006 the operation of the order was stayed.