13 July 2017
Supreme Court
Download

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


1

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.