UNION OF INDIAD Vs. P.V. SUBBA RAO

JUDGEMENT

(1.) Heard Sri.T. Ashok Srivastava Reddy, learned Counsel representing Sri. N. Harinath, learned Deputy Solicitor General of India, for the Petitioners and Sri. Mahanthi Regulagadda, learned Counsel representing Sri. A. Tata Rao, learned Counsel for the Respondent No. 1.

(2.) This Writ Petition under Article 226 of the Constitution of India has been filed by the Union of India and its authorities, challenging the Order, dtd. 29/7/2009, passed by the Central Administrative Tribunal, Hyderabad, ('CAT) in Original Application No. 146 of 2004 ('O.A.') filed by the Respondent No. 1, which was allowed to the extent indicated in the judgment of which reference would be made shortly.

(3.) The 1st Respondent herein is the Applicant and the Petitioner Nos.1 to 4 are the Respondent Nos. 4, 3, 2 and 1 respectively in O.A. The present 2nd Respondent is the CAT. The parties shall be referred as in the O.A.