UNION OF INDIA Vs. R. SUNDARAM

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India, seeking to quash the order dated 12.12.2018, passed in O.A.No.625 of 2017 by the Central Administrative Tribunal, Hyderabad Bench, Hyderabad (for short "the Tribunal").

(2.) The petitioners herein are the Union of India and officers of South Central Railway; they were respondents before the Tribunal; the respondent herein was the applicant before the Tribunal.

(3.) Hereinafter, the parties are referred to as applicant and respondents, as arrayed before the Tribunal in the Original Application.