RAJENDER SINGH Vs. LT GOVERNOR ANDAMAN AND NICOBAR ISLANDS

JUDGEMENT

(1.) Leave granted.

(2.) These two appeals are directed against the final judgment and order dated 22-12-2003 passed in W.P.C.T. No. 214 of 2003 by the High Court of Calcutta, Circuit Bench at Port Blair by which the High Court allowed the writ petition by dismissing the petition of the appellant herein before the Central Administrative Tribunal in which the appellant herein succeeded and judgment and order dated 20-2-2004 passed by the High Court of Calcutta, Circuit Bench at Port Blair in Review Petition bearing RVW No. 003 of 2004 by which the High Court dismissed the review petition filed by the appellant.

(3.) The short facts, which are relevant for the disposal of these two appeals, are as follows: The appellant has been working continuously since 23-09-1976 as a Lecturer. He filed an application for regularisation of his service. The Tribunal disposed of the application with a direction to grant study leave within a period of three years vide order dated 17-6-1987. The operative part of the order reads as follows: