UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) The Union of India has filed the above Writ Petition to issue a Writ of Certiorari to call for the records pertaining to the order passed in O.A.No.1107 of 2011, dated 02.07.2014, on the file of the Central Administrative Tribunal, Madras Bench and to quash the same.

(2.) The respondents 2 to 12 have filed the Original Application in O.A.No.1107 of 2011 under section 19 of the Administrative Tribunals Act, 1985 seeking for the following reliefs:-