UNION OF INDIA Vs. REGISTRAR CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) THE Union of India along with its subordinate Officer, filed this writ petition, challenging the order dated 6.12.2001 passed by the Central Administrative Tribunal in O.A.No. 1367 of 2000.

(2.) HEARD the arguments of Mr. V.G. Sureshkumar, learned counsel for the petitioners and Mr. R. Rengaramanujam, learned counsel appearing for the contesting second respondent and perused the records.

(3.) MR. V.G. Sureshkumar, learned counsel appearing for the petitioner took pains to explain the Rules, which contemplate only 40% of the running allowance and the decision of the Supreme Court may not directly apply to the case of the second respondent.