UNION OF INDIA Vs. MANZOOR AHMAD WANI

JUDGEMENT

(1.) The instant writ petition has been filed assailing the judgment dated 25th January 2018 passed by the Central Administrative Tribunal, Chandigarh Bench, in OA No. 062/00002/2016. There is no material dispute to the essential facts. To the extent necessary, the same are briefly noted hereafter.

(2.) By an order passed on 9th April 1979, the private respondent along-with 17 others were appointed in the Ministry of Textiles as an Assistant Craftsman on consolidated basis. Two persons, namely, Ali Mohammad Wani and Riyaz Ahmad Rather were also given similar appointments.

(3.) The respondent has contended that his services were terminated in May 1985 by an oral order for the reason that the respondent could not attend duties on account of illness. Despite the respondent wanting to resume duties, he was not allowed to join the duties.