UNION OF INDIA Vs. R BALASUBRAMANIAN

JUDGEMENT

(1.) Delay condoned.

(2.) This petition is directed against orders dated 18.08.2009 and 08.04.2011 passed by the Division Bench of the Madras High Court whereby the writ petition filed by the Petitioners against the order passed by the Central Administrative Tribunal, Madras Bench (for short, 'the Tribunal') in O.A. No. 778 of 2006 titled R. Balasubramnian v. Union of India and Ors. was dismissed for non-prosecution and the application filed for restoration of the writ petition was also dismissed.

(3.) We have heard learned Counsel for the Petitioners and perused the record.