S. SIVALINGAM Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The Petitioner has preferred the instant Writ Petition praying for passing of an order by this Court in calling for the records relating to the order dated 27.07.2015 in M.A.No.310/00392/2015 in M.A.No.310/00356/2015 in O.A.No.310/00282/2015 passed by the Tenth Respondent/Central Administrative Tribunal, Chennai.

(2.) The Tenth Respondent/Central Administrative Tribunal, Chennai while passing the impugned order in M.A.No.310/00392/2015 in M.A.No.310/00356/2015 in O.A.No.310/00282/2015 on 27.07.2015 at para 9 has observed the following:

(3.) The Learned counsel for the Petitioner submits that the order passed by the Tenth Respondent/Central Administrative Tribunal, Chennai in M.A.No.310/00392/2015 in M.A.No.310/00356/2015 in O.A.No.310/00282/2015 dated 27.07.2015 was made without reference to the facts of the case and as such, liable to be set aside. Also, the Learned counsel for the Petitioner contends that the Tenth Respondent/Tribunal should have seen that the M.A.No.310/00356/2015 was entertained by it earlier and after hearing, an order was passed by the Tribunal on 27.05.2015. As such, there was no occasion for the Tenth Respondent/Tribunal to decide the maintainability of M.A.No.310/00356/2015. That apart, it is nobody's case that M.A.No.310/00356/2015 was not maintainable.