UNION OF INDIA Vs. O P SARAN

JUDGEMENT

(1.) Heard Sri Kaushalesh Pratap Singh, learned counsel appearing for the petitioner and Sri Sanjay Kumar Om, learned counsel appearing on behalf of the respondents.

(2.) The Union of India through General Manager, Diesel Locomotive Works, Varanasi and two other Officers of Diesel Locomotive Works, Varanasi have filed this writ application questioning the legality of the order dated 21st March, 2013 passed by the Central Administrative Tribunal, Allahabad Bench in O.A. No. 539 of 2008.

(3.) The respondent No. 1 had filed the original application before the Tribunal for a direction to the present petitioners to restore his seniority as per panel dated 13.6.2001 qua respondent Nos. 4, 5 and 6 and also different orders passed by the present petitioners in relation to the above prayer.