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Judgment
16 paragraphs · 186 wordsV.Chitambaresh, J
The petitioner confines his relief to an early consideration of O.A.No.180/00871/2017 pending on the file of the Central Administrative Tribunal. The petitioner contends that Ext.P7 order passed by the Tribunal fully supports his contention.
Without expressing anything on merits, we direct the Central Administrative Tribunal, Ernakulam Bench to finally dispose of O.A.No.180/00871/2017 pending on its file within a period of one month from today.
The Original Petition is disposed of.
Sd/-
ASHOK MENON
JUDGE
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 COPY OF THE ORIGINAL APPLICATION NO.180/ 00871/17 FILED BEFORE THE CAT, ERNAKULAM BENCH DEHORS THE ANNEXURES.
EXHIBIT P2 COPY OF APPOINTMENT LETTER DATED 5.3.09 TO THE PETITIONER FROM THE 3RD RESPONDENT.
EXHIBIT P3 COPY OF THE SAID OFFICE MEMORANDUM DATED 19.9.2016.
EXHIBIT P4 COPY OF THE CIRCULAR DATED 14.3.17 PUBLISHING THE RESULTS OF THE INTERVIEW.
EXHIBIT P5 COPY OF THE CIRCULAR DATED 22.8.17 PUBLISHING THE RESULTS OF THE 2ND INTERVIEW.
EXHIBIT P6 COPY OF THE CIRCULAR DATED 17.8.17 REFIXING PROMOTION DATES OF THE 4TH AND 5TH RESPONDENTS.
EXHIBIT P7 COPY OF THE COMMON ORDER PASSED BY THE CAT, ERNAKULAM BENCH IN O.A.180/00661/2017 AND OA NO.180/00679/17.