UNION OF INDIA Vs O.T. ANTHRAYOSE
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MRS. JUSTICE R. BANUMATHI
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-006056-006056 / 2011
Diary number: 21562 / 2006
Advocates: D. S. MAHRA Vs
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 6056/2011
UNION OF INDIA APPELLANT(S) VERSUS
O.T. ANTHRAYOSE RESPONDENT(S)
J U D G M E N T KURIAN, J. 1. We are not inclined to exercise our jurisdiction to interfere with the concurrent findings rendered by the Central Administrative Tribunal and the High Court with regard to the conferment of past service including seniority from the date of joining the service of DGS & D and the consequential benefits, in the peculiar facts of this case. 2. The appeal is dismissed leaving the question of law open. 3. Pending applications, if any, shall stand disposed of. 4. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [R. BANUMATHI]
NEW DELHI; JULY 13, 2017.