C.R.SIVAKUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge involved in these public interest litigations is with respect to the constitutional validity of qualification and method of appointment of judicial and administrative members in Central Administrative Tribunal. Reliefs sought for in W.P.(C)No.14794 of 2020 are as follows:

(2.) Reliefs sought for in W.P.(C)No.13593/2020 are as follows:

(3.) Learned counsel for the petitioners in these writ petitions submitted that the prayers sought for in both these writ petitions are covered by a decision of the Hon'ble Supreme Court in W.P.(C)No.804 of 2020 [Madras Bar Association v. Union of India and another].