J. VELAYUTHAM Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed challenging the order passed by the Central Administrative Tribunal, Chennai Bench in O.A.No.658 of 2017 dated 25.04.2017.

(2.) The minimum facts that are necessitated for the disposal of this writ petition, are as follows:

(3.) Subsequent upon the said judgment, the matter was placed before the competent authority, ie, Government of India, Ministry of Finance and on 16.03.2017, the competent authority also has given approval to the charge memo, pursuant to which the following Office Memorandum has been issued on 21.03.2017:Office Memorandum