- (1.) These two appeals by special leave arise out of one order of the central Administrative tribunal, Allahabad bench, dated 23/1/1996 made in oa no. 1744 of 1993.
(2.) Civil No. 14747 of 1996 was preferred by the Union of India and Civil No. 14573 of 1996 was filed by the aggrieved individuals against one and the same order of the central Administrative Tribunal.
(3.) The subject-matter of dispute before the tribunal related to a letter dated 17/10/1993 issued by the Deputy Director Admn. (CGHS) , Newdelhi, to the Deputy Director, CGHS, Kanpur. The letter impugned before the tribunal reads as follows: "No.a-32018/4/93/chs. II Directorate General of Health Services New Delhi, dated 12/10/1993 17/10/1993 To, The Deputy Director, CGHS, 117/617, Pandu Nagar, Kanpur. Sub: CGHS, Kanpur Clarification regarding fixation of seniority of Chief Medical Officers Reg. Sir, I am directed to refer to your letter No. 2-3/90-CGHS/knp/1876, dated the 27/08/1993 on the subject mentioned above and to say that the Ministry of Health and Family Welfare, to whom the case was referred, have clarified that for the purpose of inter se comparison between initially regularly-appointed doctors and beneficiaries in terms of Dr Rawani's case judgment, precedence will be given to those who have an earlier date/deemed date of regular appointment. The actual date of issue of orders of organisation is not relevant in these cases. Yours faithfully, (Lala Ram) Deputy Director Admn. (CGHS) Copy to: Additional Director, CGHS. ";