UNION OF INDIA Vs. WESTERN RAILWAY

JUDGEMENT

(1.) THIS petition has been filed by the petitioners chal- lenging the order dated 05.09.2003 passed by the Central Ad- ministrative Tribunal, Bench at Indore (for short, the Tribunal) in Original Application No.521/1999 (Annexure P/1).

(2.) THE grievance of the respondents before the Tri- bunal was in regard to the orders dated 30.08.1999, 25.08.1999 and 17.01.1997, by which the respondents were treated as pro- moted on ad-hoc basis.

(3.) WE have heard learned counsel for the parties at length.