LAWS(APH)-2011-7-10

UNION OF INDIA Vs. C ARUNA DEVI

Decided On July 07, 2011
UNION OF INDIA Appellant
V/S
C.ARUNA DEVI Respondents

JUDGEMENT

(1.) The writ petition is filed to issue an order, more particularly, one in the nature of Writ of Certiorari to call for the records relating to the order dated 05.08.2010 passed in O.A. No. 553 of 2010 on the file of the Central Administrative Tribunal, Hyderabad and to quash the same as illegal and arbitrary.

(2.) The brief facts of the case are as follows:

(3.) Along with the writ petition, the South Central Railway filed WPMP No. 37444 of 2010 seeking to suspend the order dated 05.08.2010 of the Tribunal pending disposal of the writ petition. While admitting the writ petition on 26.11.2010, this Court granted interim suspension as prayed for. Aggrieved by the order of interim suspension, the firstRespondent filed vacate stay petition seeking to vacate the interim suspension granted by this Court on 26.11.2010.