UNION OF INDIA Vs. J P MANDAL

JUDGEMENT

(1.) Union of India and its functionaries have filed this writ petition against the following orders passed by the Central Administrative Tribunal, Patna Bench, Patna:

(2.) A brief statement of facts essential for the disposal of the present writ petition may be indicated. Respondent No.1 herein had preferred aforesaid O.A.No. 437 of 2006, inter alia, for a direction to assign to him his due seniority, and to place him at the appropriate place in the gradation list. The Chief Postmaster General, Bihar Circle, Patna had passed order dated 25.11.2005, to direct the authorities below him to grant the requisite relief to the petitioner (Annexure-A). The relevant portion of the order dated 25.11.2005 is reproduced hereinbelow for the facility of quick reference:

(3.) On a consideration of the materials on record, the Tribunal allowed the orfginal application by the impugned order, paragraph nos. 3 and 4 of which are relevant in the present context, and are reproduced hereinbelow for the facility of quick reference: