ARUMUGAM A MUTHUSAMY Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE returnable forthwith. Heard finally by consent of the learned Counsel for the respective parties.

(2.) BOTH these petitions are directed against the judgment and order dated 22-10-2007 passed by the Central Administrative Tribunal whereby original application filed by respondent No. 6 in Writ Petition No. 259/2008 came to be allowed.

(3.) WE have considered the contentions of the learned Counsel for the parties. The following facts are not in dispute :