P SAMBAMURTHY II Vs. UNION OF INDIA

JUDGEMENT

(1.) We direct that the operation of the judgment and order dated 20/12/1986 pronounced by this court shall extend to those cases only which were made the subject of consideration by this court by virtue of these petitions and appeal having been filed in this court.

(2.) We direct further that in those cases where the petitions were filed directly and without having been processed judicially and decided by the administrative tribunal, the order will operate insofar that those cases will new stand remanded to the Administrative Tribunal for judicial consideration in accordance with the observations of this court in the judgment of 20/12/1986.

(3.) This direction will also cover those Writ Petition which were transferred from the High court to this court. They shall stand transferred to the Administrative tribunal and be considered similarly.