DIRECTOR GENERAL Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) Heard both sides.

(2.) The 1st Respondent/Central Administrative Tribunal, Madras Bench, Chennai, while passing the impugned order in O.A.No.177 of 2013 on 18.10.2016 (filed by the 2nd Respondent/Applicant), at paragraph 6 and 7, had observed the following:

(3.) Assailing that portion of the direction issued by the 1st Respondent/Tribunal in O.A.No.177 of 2013 dated 18.10.2016 for considering the case of the 2nd Respondent/Applicant, the Petitioners have preferred the instant Writ Petition.