GOVERNMENT OF INDIA Vs. INTURI RAMA RAO

JUDGEMENT

(1.) Government of India, Ministry of Law and Justice and the applicant before the CAT have filed these writ petitions challenging the orders dated March 20, 2019 passed by the CAT1 in O.A. No. 170/00238/2018 and M.A. No. 170/00605/2019.

(2.) For the sake of convenience, parties shall be referred as per their status in the CAT.

(3.) We have heard Shri. M.B. Nargund, learned Addl. Solicitor General, Shri. Chella Kodandaram, learned Senior Advocate.