LAWS(KAR)-2014-2-338

KIOCL LTD Vs. M.R. SIDDAGANGAIAH

Decided On February 05, 2014
KIOCL Ltd. Appellant
V/S
M.R. Siddagangaiah Respondents

JUDGEMENT

(1.) THESE two writ petitions are directed against the order in Transfer Application No. 394/2010 dated 6.9.2013 on the file of the Central Administrative Tribunal, Bangalore Bench, Bangalore.

(2.) M .R. Siddagangaiah -the employee filed writ petition in No. 25273/2005 before this Court seeking the following reliefs:

(3.) LEARNED Counsel for the parties submit that the parties have agreed to settle the matter as under: