RAJU NARAYANA SWAMY IAS Vs. UNION OF INDIA

JUDGEMENT

(1.) This Original Petition has been filed challenging the order passed by the Central Administrative Tribunal in O.A.No.180/282/2020. The petitioner herein is a senior IAS officer who was earlier working in the capacity of Chairman of the Coconut Development Board. However, by communication dated 7.3.2019, he was repatriated to the parent cadre in the service of Government of Kerala. The said order came to be challenged before the Central Administrative Tribunal by filing O.A.No.180/1025 of 2018. Though the petitioner sought for stay of operation of the order dated 7.3.2019, no orders were passed. The petitioner, therefore, filed O.P.(CAT) No.85 of 2019 before this Court. This Court by an interim order dated 15.3.2019, issued the following order :

(2.) The matter came up before this Court on 18.3.2019 and this Court disposed of the matter inter alia observing that it shall be open for the petitioner to challenge the order of the Central Administrative Tribunal in appropriate proceedings. The petitioner challenged the said order by filing O.A.No.180/209/2019 before the Tribunal which was transferred to Chennai Bench and ultimately the same came to be dismissed. The petitioner challenged the matter before the High Court of Madras as W.P.No.26119 of 2019, which is still pending. According to him, he had reported for duty in the State cadre on 17.3.2020.

(3.) When the matter stood thus, the Original Application was filed by the petitioner seeking the following reliefs :