KUDREMUKH IRON ORE COMPANY LIMITED, MANGALORE AND ANOTHER Vs. SHAIKH RAHAMATULLA S/O LATE SHAIKH AHMED

JUDGEMENT

(1.) The Kudremukh Iron Ore Company Limited, a Government of India Enterprises ("Company" for short) and its Chairman have called in question, the order dated 21.6.2017 in O.A. No. 1305/2014 passed by the Central Administrative Tribunal, Bangalore Bench ("CAT" for short).

(2.) Though this petition is listed for consideration of I.A.No.2/2017 for vacating the ad-interim order, with the consent of learned Counsel for the parties, the petition is heard for final disposal.

(3.) We have heard Sri. M.Vasudeva Rao, learned Senior Central Government Standing Counsel for the petitioners and Sri. P.A.Kulkarni, learned Counsel for the respondent.