R SUNDAR RAJU Vs. V RAMAKRISHNAN

JUDGEMENT

(1.) BY consent of all the parties, the writ petitions themselves are taken up for disposal.

(2.) IN WP. No. 23053 of 2005, R. Sundar Raju, challenges the order of the Central Administrative Tribunal, Madras Bench dated 14. 07. 2005 made in O. A. No. 150 of 2005, in and by which the Tribunal directed the pondicherry Administration to restore the applicant therein, viz. , v. Ramakrishnan, to the post of Chief Engineer, Public Works Department (in short "pwd"), Pondicherry. Questioning the very same order, pondicherry Administration (PWD) has filed WP. No. 24008 of 2005.

(3.) HEARD Mr. K. Doraisami, Senior Counsel for petitioner in WP. 23053/05 and for 4th respondent in WP. 24008/05, Mr. K. K. Sashidharan, for for petitioner in WP. 24008/05 and for respondents 2 and 3 in WP. 23053/05 and mrs. Nalini Chidambaram, Senior Counsel for R. 1 in WP. 23053/05 and for R. 2 in wp. 24008/05.