UNION OF INDIA Vs. RAJ KUMAR

JUDGEMENT

(1.) Two appeals bearing MAT No. 39 of 2012 and MAT No. 36 of 2012 respectively have been preferred against the judgment dated July 17, 2012 delivered in WP No. 023 of 2012. By virtue of the impugned judgment the learned single Judge issued a writ of quo warranto against the appointment of one Shri Dharam Raj to the post of Inspector (Weight and Measures). The aforesaid Shri Dharam Raj is respondent No. 2 in MAT No. 39 of 2012 and the appellant in MAT No. 36 of 2012. The aforesaid appeal bearing MAT No. 39 of 2012 has been preferred by the Administration of the A and N Islands Administration and its officers. The aforesaid appeal bearing MAT No. 36 of 2012 has been preferred by the person against whom a writ of quo warranto was issued.

(2.) The fact of the case in a nutshell is as under:--

(3.) The aforesaid Shri Dharam Raj filed an application bearing OA No. 42/AN/1996 before the learned Central Administrative Tribunal, Calcutta Bench (Circuit Bench at Port Blair) for consideration of his case for appointment to the post of Inspector (Weights and Measures) under the A and N Administration. The above application was dismissed by the learned Tribunal on June 04, 1996.