SATISH KUMAR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The reasoned order passed by the Central Administrative Tribunal is dated 7th August, 2012 by which Original Applications filed by the writ petitioners of Civil Writ Petition No.14792/2015 and 2775/2016 were dismissed. The order dated 7 th September, 2012, challenged in Civil Writ Petition No.2774/2016, follows the order dated 7th August, 2012.

(3.) Thus, learned counsel for the parties concede that the legality of the order dated 7th August, 2012 needs to be considered.