A SELVARAJ Vs. CENTRAL ADMINISTRATIVE TRIBUNAL CHENNAI BENCH

JUDGEMENT

(1.) AGGRIEVED by the orders of the Central Administrative tribunal, Chennai, in M. A. No. 496 of 2001 and R. A. No. 32 of 2001, dated 23. 8. 2001 and 30. 10. 2001 respectively, the petitioner has filed the above writ petition to quash those orders and issue a direction to the Tribunal to take up the main application and dispose of the same in accordance with law and on merits.

(2.) HEARD learned counsel for the petitioner as well as the contesting respondents-2 to 6.