M PARANTHAMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petition has been filed challenging the order dated 9. 1. 200 3 in O. A. No. 950 of 2002 passed by the Central Administrative Tribunal, dismissing the Original Application.

(2.) THE prayer before the Tribunal in O. A. No. 950 of 2002 is as follows:

(3.) IN the instant case, the relief sought for by the first petitioner has been granted by the proceedings of the respondents as is evident from the counter affidavit. The first petitioner confirms that the relief has been granted to him. Hence, in the writ petition, we are concerned with the second petitioner alone.