STATE OF TAMIL NADU Vs. A RAJU

JUDGEMENT

(1.) The Writ Petition is filed against the order passed by the Central Administrative Tribunal, Madras Bench in O.A.No.1457 of 2012 dated 26.08.2014 filed by the petitioner herein, disposing of the Original Application, as contained in paragraph-24 of the impugned judgment, which is extracted below:-

(2.) The petitioner approached the learned Tribunal seeking the following reliefs:-

(3.) The facts and issues, which gave raise to the filing of the Original Application and the present Writ Petition, are stated hereunder:-