UNION OF INDIA Vs. V MUNIRATHINAM

JUDGEMENT

(1.) HEARD the arguments of Mr. Vellaichamy, learned counsel appearing for the petitioners and Mr. Ramasamy Rajarajan, learned counsel appearing for the first respondent and perused the records.

(2.) CHALLENGING the order of the Central Administrative Tribunal [for short, 'CAT'] dated 30.10.2002 passed in O.A. No. 352 of 2002, the Union of India represented by Divisional Railway Manager / Personnel, Chennai Division and three other officers have filed the present writ petition.

(3.) THE first respondent originally moved the CAT in O.A. No. 352 of 2002 against the original order of removal and sought for waiver of appellate remedy in M.A. No. 557 of 2000. THE CAT refused to waive the said pre-condition and dismissed the Miscellaneous Application by its order dated 24.8.2000. It was thereafter, after exhausting the appellate and revisional remedies, he moved the CAT with the present O.A.