- (1.) I.A. 2/99. This is an application by Union of India, seeking clarifications, being of the opinion that the Judgment of this Court in the case of Union of India v. P. N. Lal in S.L.P. Nos. 3384-86/86 runs contrary to the Judgment of this Court dated 13-2-97 in the case of Union of India v. Madras Telephone SC/ST Social Welfare Association in C. A. No. 4339 of 1995 (reported in 1997 (10) SCC 226). By this application, the department also seeks further directions as to the manner in which judgment of the Central Administrative Tribunal, Hyderabad dated 5-1-96 as well as the judgment of the High Court of Andhra Pradesh dated 28-10-97, passed in Writ Petition No. 23522/97 would be implemented, since according to the department, the directions contained therein run contrary to the principle enunciated in the judgment of this Court in P. N. Lal's case. The Union of India has filed an application for condonation of delay in filing application for directions, which has been numbered as I.A. No. 3/99.
(2.) After the disposal of C.A. No. 4339/95 by order dated 13-2-97, as the directions given therein had not been implemented, the Madras Telephone SC/ST Social Welfare Association filed a contempt petition, which was registered as Contempt Petition (Civil) No. 121/1999. When the application had been listed before a Bench of two learned Judges of this Court on 16-11-99, an application for intervention had been filed by a group of officers and it was contended by the interveners that the judgment of this Court in C. A. No. 4339/95 has been rendered without noticing four earlier judgments, each one rendered by two Judge Bench. The said interveners had also filed an application for recalling the order dated 13-2-97 passed in C.A. No. 4339/95, on the ground that they were not party to the said appeal. In view of the conflict in different judgments of this Court, rendered by two Hon'ble Judges in each of the matters, the Bench hearing the matter on 16-11-99, passed an order that the matters be placed before a Bench of three Hon'ble Judges and that is how this group of matters have been placed before us.
(3.) I.A.No. 10/2000 :- In I.A. No. 2/99, filed by the Union of India for clarifications and directions, as already stated, an application for intervention had been filed by four persons, claiming themselves to be vitally affected, if the judgment of this Court in C.A. No. 4339/95 is not implemented and the said Intervention Application has been numbered as I.A. No. 10 of 2000.;