UNION OF INDIA Vs. CENTRAL ELECTRICAL AND MECHANICAL ENGINEERING SERVICE CE AND MES GROUP
LAWS(SC)-2007-11-11
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on
November 01,2007
UNION OF INDIA
Appellant
VERSUS
CENTRAL ELECTRICAL AND MECHANICAL ENGINEERING SERVICE CE AND MES GROUP A (DIRECT RECRUITS) ASSOCIATION, CPWD
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) This appeal is directed against a judgment and order dated 24.5.2006 passed by a Division Bench of the High Court of Delhi at New Delhi in CM Nos. 9506/2004 & 4393/2006 and W.P.(C) No. 13604/2004 & 13605/2004 dismissing an Order dated 17.12.2003 passed by the Central Administrative Tribunal, Delhi Bench, Delhi in Original Application No. 864/2003.
(3.) The basic fact of the matter is not in dispute.;
(2.) This appeal is directed against a judgment and order dated 24.5.2006 passed by a Division Bench of the High Court of Delhi at New Delhi in CM Nos. 9506/2004 & 4393/2006 and W.P.(C) No. 13604/2004 & 13605/2004 dismissing an Order dated 17.12.2003 passed by the Central Administrative Tribunal, Delhi Bench, Delhi in Original Application No. 864/2003.
(3.) The basic fact of the matter is not in dispute.;
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