LAWS(GAU)-2006-12-43

SANJAY KUMAR Vs. UNION OF INDIA

Decided On December 05, 2006
SANJAY KUMAR Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) THE common grievance expressed in both the petitions is against the respondents' refusal to release the petitioners to take up employment as a Lower Division Clerk with the Customs, Excise and Service Tax Appellate Tribunal (hereinafter referred to as the Tribunal) following their selection therefor.

(2.) I have heard Dr. B. Ahmed, learned counsel for the petitioners and Mr. N. Borah, learned Central Govt. Standing Counsel, appearing for the respondent Nos. 1 to 5.

(3.) AS the facts are identical and the legal issues raised the same, the petitions were heard analogously and are being disposed of by this judgment and order.