UNION OF INDIA Vs. REGISTRAR CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) CONSIDERING the limited issue raised, by consent of the petitioner and the contesting second respondent, the Writ Petition itself is taken up for disposal.

(2.) AGGRIEVED by the order of the Central Administrative Tribunal, madras Bench, dated 13. 09. 2005, made in O. A. No. 592 of 2004, the I. C. F. (Integral Coach Factory) Administration has filed the above Writ Petition to quash the same.

(3.) HEARD Mr. R. Thiyagarajan, learned Senior Counsel appearing for the petitioner as well as Mrs. Anna Mathew for the contesting first respondent.