LAWS(MAD)-2023-2-253

M. VEERAPPAN Vs. UNION OF INDIA

Decided On February 10, 2023
M. VEERAPPAN Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The three petitioners are Mazdoors in the Agricultural Department, Puducherry. They have challenged the order of the Central Administrative Tribunal, Madras Bench, in O.A. No.310/01650/2016 and MA No.498/2018, dtd. 26/3/2019.

(2.) The facts of the case in brief are as follows:

(3.) Heard Mr. V. Ajayakumar, learned counsel appearing for the petitioners and Mr. R. Syed Mustafa, learned Special Government Pleader (Puducherry), appearing for the respondents 1 and 2.