A K SRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) By virtue of this OA, applicant seeks to quash respondents order dated 31.3.2005 whereby the in situ has been denied to him.

(3.) LEARNED Counsel for applicant has relied upon the decision of the Chandigarh Bench of the Tribunal in OA-463/PB/2002 decided on 19.12.2002 in S.C. Panda v. Union of India and Ors. wherein declaring the cut-off date as arbitrary, a similarly circumstanced employee, who had acquired eligibility of 12 years of service, had been directed to be considered for the benefit of grant of in situ.