K CHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE two writ petitions along with writ miscellaneous petitions came up for hearing before us.

(2.) THIS Court on 6.7.2001 in W.M.P. Nos.17235 and 17236 of 2001 in W.P.No.11819 of 2001 which was placed before us, as per the order of the learned single Judge, passed the following order:

(3.) MR.C.A.Sundran, learned senior counsel (W.P.No.11819 of 2001) submits that though the Government filed counter affidavit and for the purpose of this petition, the Union of India, does not question the jurisdiction of the Tribunal to entertain and try the present petition, and they sought time to suitably amend the counter by deleting the averment of question of jurisdiction, and the case was adjourned to 4th September, 2001 for disposal on merits.