UNION OF INDIA Vs. R.KANAGARAJ

JUDGEMENT

(1.) By consent, the writ petition, is taken up for final disposal. Mr.R.Malaichamy, learned counsel accepts notice on behalf of the respondents 1 to 4 / legal representatives of the deceased Original Applicant Kanagaraj.

(2.) The official respondents in O.A.No.211 of 2013 are the writ petitioners herein and challenging the legality of the order dated 30.12.2014 made in OA.No.211 of 2013, filed by the deceased Original Applicant, had filed the present writ petition.

(3.) The facts leading to the present round of litigation, have been narrated in detail and in extenso in the impugned order dated 30.12.2014 in OA.No.211 of 2013 passed by the Central Administrative Tribunal, Chennai Bench at Chennai and hence, it is unnecessary to restate the facts once again.