UNION TERRITORY, CHANDIGARH AND OTHERS Vs. CENTRAL ADMINISTRATIVE TRIBUNAL, CHANDIGARH BENCH, CHANDIGARH AND ANOTHER

JUDGEMENT

(1.) This order shall dispose of two civil writ petitions bearing Nos.23890 of 2011 and 23950 of 2011 filed by Union Territory, Chandigarh and others for setting aside the order dated 10.2.2011 (Annexure P-3) passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (hereinafter referred to as 'the Tribunal'), whereby separate Original Applications filed by respondents Nawal Kishore Verma and Parminder Pal Singh, were allowed by the common order, and order dated 18.2.2010 annulling the result of selection for the post of Group Instructor was set aside being unjust, arbitrary and unfair.

(2.) After notice, we have heard the learned counsel for the parties and gone through the impugned order.

(3.) In the present case, on 14.4.2007 one post of Group Instructor for direct recruitment was advertised against which both the respondents, who were already working with the petitioners as Instructors, had applied.