DIRECTOR CENTRAL INSTITUTE OF PSYCHIATRY Vs. KRISHNA VISHWAKARMA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE facts as narrated in paragraph 2 of the order of the Central Administrative Tribunal show that the petitioner's services were terminated in 2003. Against that order he approached the Central Administrative Tribunal and Central Administrative Tribunal set aside the order and ordered his reinstatement. It is significant to note here that before his earlier termination, he had already been conferred with temporary status. THE order of the Tribunal was given effect to by the respondents and was not challenged. Once the order of the Tribunal passed earlier, pursuant thereto the workman was taken in service back on 24.03.2004, his termination on 05.05.2005 cannot be considered to be appropriate because when he was reinstated under the order of the Central Administrative Tribunal, the temporary status as awarded to him earlier got conferred on him and authorities have permitted the order of the Central Administrative Tribunal passed earlier to attain finality. Once that order attains finality, the second order of termination is not within the competence of the appellant. THE earlier order of the Tribunal having become final, the subsequent order in view of that earlier order cannot be sustained. That having been held by the Central Administrative Tribunal, we do not think that any interference can be made in this writ petition. THEre is no force, the writ petition is accordingly dismissed.