UNION OF INDIA Vs. U. BINU

JUDGEMENT

(1.) This is an appeal against the judgment and order dated April 03, 2014 passed in WP No.045 of 2014.

(2.) The Hon'ble Single Judge, while allowing the writ petition, directed the respondent authorities to consider the case of the petitioner for his regularization afresh. The past service of the petitioner would be considered while considering his representation. However, authorities were restrained from declaring him ineligible on the grounds that he was discharged from service on disciplinary ground on January 22, 2002 and that he did not possess requisite qualification of five years service as of May 06, 2009. It would be no more open to the authorities to rely on any of the grounds, which formed the basis of the order No.1580 dated November 05, 2012.

(3.) This litigation has a chequered history.