UNION OF INDIA Vs. R RADHAKRISHNAN

JUDGEMENT

(1.) HEARD Mr. A.S. Vijayaraghavan, learned Additional Central Government Standing Counsel for the petitioners and the first respondent-party in person.

(2.) EVEN though the matter is listed for considering the question of continuance of stay, on consent of the counsel appearing for the petitioners and the party in person who is the main contesting respondent, being the applicant before the Tribunal, the writ petition itself is taken up for disposal.

(3.) IT appears that after the Tribunal had passed the direction for re-consideration of the question of seniority, in the light of the observation made by the Tribunal. The Department, before filing the present petition, issued an office memorandum on 5th March 2008 wherein it has been observed as follows:-