F. ANDREWS DINAKARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed, seeking to issue a writ of certiorarified mandamus, calling for the records relating to the common order, dated 30.07.2013 passed by the Central Administrative Tribunal (Madras Bench) in O.A.Nos.1324 to 1329, 1331 to 1333, 1335 to 1337 of 2012 and quash the same and also consequently, to declare the order of the second respondent, dated 30.08.2013 as illegal and the petitioner are entitled to continue as permanent employees in the service.

(2.) The averments of the petitioners in writ petition, in nutshell are as follows :

(3.) The averments of the respondents in their counter affidavit before the Tribunal are as follows :