UNION OF INDIA SECRETARY MINISTRY OF PERSONNEL AND PUBLIC GRIEVANCES NEW DELHI Vs. K T BALASUBRAMANIAN

JUDGEMENT

(1.) THIS writ petition is directed against the order of the Central Administrative Tribunal, Chennai, passed in O.A.No.860 of 2001 dated 26.2.2002.

(2.) THE case of the petitioners, in-brief, is as follows:

(3.) THE point for consideration is whether the order passed by the Tribunal in O.A.No.860 of 2001 dated 26.2.2002 is liable to be quashed by issuing a writ of certiorari.