UNION OF INDIA Vs. CHIEF GENERAL MANAGER BHARAT SANCHAR NIGAM LTD ; REGISTRAR CENTRAL ADMINISTATIVE TRIBUNAL; K VENUGOPAL S/O A KRISHNASWAMY; M VENKATARAMANA; M S NARAYANAN S/O M K SRINIVASAN; R PARTHASARATHY S/O S RAMASWAMY; N PURUSHOTHAMAN S/O K NEELAMEGA RAJU; V PALANI S

JUDGEMENT

(1.) Petitioners called in question the order passed by the 1st respondent on 18.01.2011 in Transfer Application No: 86 of 2010, wherein, the Tribunal, after extracting the operative portion of the order passed by the Bangalore Bench, disposed of the application on the following terms:

(2.) Aggrieved by the above order, the petitioner is before this Court raising the following grounds, namely,

(3.) On the above grounds, the learned counsel appearing for the petitioners would contend that the Tribunal, in a cryptic order, without discussing the stand of the parties on the issue raised and without analysing the factum of application of the ratio laid down by the Supreme Court in Leelamma Jacob's case to the facts pleaded in the present case, has passed an order with total non application of mind. Learned counsel further submits that the materials facts as well as the legal position have not been looked into by the Tribunal, which simply allowed the application in the above mentioned terms.