- (1.)THESE three writ petitions are filed by the Union of India and subordinate officials against the common order dated 12. 2. 2002 passed by the Central Administrative Tribunal in O. A. Nos. 380 to 382 of 2001.
(2.)PRESENT Respondent No. 2 in each of the writ petition was the applicant in the connected Original Application before the Tribunal. W. P. No. 40424 of 2002 relates to O. A. No. 380 of 2001, W. P. No. 40425 of 2002 relates to O. A. No. 381 of 2001 and W. P. No. 40426 of 2002 relates to O. A. No. 382 of 2001. Three applicants had been originally appointed under University Grants Commission. Subsequently, on their request, they were transferred to the Office of the Accountant General, Madras. At the time of joining in the new post, it was specifically indicated: -
"1. (a) He/she will rank below the last officiating clerk of this office on the date of his/her joining this office on Unilateral transfer from the University Grants Commission, New Delhi/delhi Development Authority, New Delhi. (b) He/she will be taken as a new recruit from the date of joining the IAAD and service conditions applicable to staff of IAAD will be applicable to him/her. 2. His/her seniority for promotion will be regulated only with reference to the position assigned as at (1) above. "

(3.)AS the transfer is at his/her request, he/she will not be entitled to any TA/joining time pay for the transfer.