UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) The Petitioners have preferred the instant Writ Petition praying for passing of an order by this Court in calling for the records on the file of the 1st Respondent / Central Administrative Tribunal, Madras Bench pertaining to the order passed in O.A.No.1569 of 2013 dated 06.09.2016.

(2.) Earlier, the 1st Respondent / Tribunal in O.A.No.1569 of 2013 filed by the 2nd Respondent / Applicant on 06.09.2016 at Paragraph No.7 had among other things observed the following:

(3.) The Learned Counsel for the Petitioners submits that the Impugned Order of the 1st Respondent in O.A.No.1569 of 2013 dated 06.09.2016 is a contrary and illegal one, besides the same being opposed to Law.