UNION OF INDIA Vs. MANOJ KUMAR RAM

JUDGEMENT

(1.) HEARD counsel for the petitioners Mr. A.K. Tripathi and counsel for the respondents Mr. Gautam Bose.

(2.) UNION of India has filed the present writ petition against the decision of the Central Administrative Tribunal dated 13.10.2000 on two cases O.A. No. 586 of 1999 : Shanker Kumar and others V/s. the Union of India & others and O.A. No. 542 of 1999 : Manoj Kumar Ram and others V/s. the Union of India & others :

(3.) COURT 'sattention is drawn to the first paragraph of the facts noticed by the Tribunal in O.A. No. 542 of 1999 where the Tribunal had inspected the record as presented by the Union of India and records that the applicants before the Tribunal had been appointed on different dates in between 1994 -95. There is no issue on this aspect that the appointment of the applicants before the Tribunal was subsequent to the cut off date of the scheme i.e. to say 1 September 1993.