DIRECTOR RAJENDRA MEMORIAL RESEARCH INSTITUTE OF MEDICAL SCIENCE (INDIAN COUNCIL OF MEDICAL RESEARCH), DEPARTMENT OF HEALTH AND FAMILY WELFARE, GOVERNMENT OF INDIA Vs. KUSHAGRA KUSH

JUDGEMENT

(1.) Rajendra Memorial Research Institute of Medical Sciences, ('RMRIMS' for short), Patna and Indian Council of Medical Research (ICMR) have preferred this writ application through their respective Directors, assailing a judgment and order dtd. 4/8/2017 passed in O.A. No. 050/00111 of 2017 by a Division Bench of the Central Administrative Tribunal, whereby the Original Application filed under Sec. 19 of the Administrative Tribunal Act, 1985 by the respondent No. 1 has been allowed with a direction to petitioner No. 1 to issue an appointment letter forthwith, appointing the petitioner against the post of Research Assistant/Technical Assistant.

(2.) A Review Application was preferred by the petitioners before the Central Administrative Tribunal seeking review of the aforesaid order dtd. 4/8/2017 giving rise to R.A. No. 00/50/0050 of 2017, which came to be dismissed by an order dtd. 30/10/2017, which is also under challenge in the present writ application filed under Article 226 of the Constitution of India.

(3.) We have heard, Mr. P.K. Shahi and Mr. Gautam Bose, learned Senior Counsel appearing on behalf of the petitioners assisted by Mr. Rohit Mishra and Mr. Vikas Jha, learned advocates and Mr. Bibhakar Tiwary, learned counsel appearing on behalf of the private respondent No. 1.