Punjab-Haryana High Court
Union Of India And Others vs Ram Sanjiwan And Another on 11 April, 2013
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.7914 of 2013
Date of Decision : April 11, 2013
Union of India and others .....Petitioners
versus
Ram Sanjiwan and another .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE R.P.NAGRATH.
Present : Mr.Vikram Bajaj, Advocate, for the petitioners.
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Surya Kant, J. (Oral)
Union of India and its authorities have preferred this writ petition against the order dated 12.12.2012 (Annexure P-3) passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh, on an apprehension as if the Tribunal has declared the appointment of first respondent as irregular appointment (not illegal) or that the direction issued contains a mandate to regularize the services of the first respondent.
We find from the impugned order that the Tribunal has merely reminded the authorities about para No.53 of the judgment of Hon'ble Supreme Court in Uma Devi's case. Since the direction issued is to consider the claim of first respondent in the light of the administrative instructions issued by the authorities themselves, we do not find any ground to interfere with the impugned order.
Dismissed.
(SURYA KANT)
JUDGE
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April 11, 2013 (R.P.NAGRATH)
Mohinder JUDGE