A RAJENDRAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE above matters are listed for being mentioned today, at the instance of the office. On December 22, 1995, I passed the following order in the above writ petitions. "heard Mr. G. Masilamani, Senior Counsel appearing for the petitioners and Mr. P. Krishnamoorthy for the respondents.

(2.) IN view of the Full Bench decision of our High Court reported in Government of Tamil Nadu etc. and two others, v. P. Hepzi Vimala Bai, 1994 Writ L. R. 690 (F. B.), these writ petitions will have to be transferred to the Central Administrative Tribunal Madras.

(3.) ACCORDINGLY, these writ petitions are disposed of. " The Special Officer (Grouping), High Court, Madras, transferred the above records to the Central Administrative Tribunal, Madras Branch on January 8, 1996. On receipt of the records and the letter dated January 8, 1996, the Deputy Registrar (J) Central Administrative Tribunal, Madras Bench, sent a communication dated nil, January 1996 (signed on January 23, 1996 ). The communication reads thus :