M. Selvanathan & Anr Vs. The Registrar, C.A.T., Chennai & Ors [2005] Insc 94 (11 February 2005)

Cji,K.G. Balakrishnan & G. P. Mathur

AND CIVIL APPEAL(CIVIL)NO.1383/2004 G. P. MATHUR, J.

The issue involved in these appeals is similar to that of Civil Appeal Nos. 6-7 of 1998 and Civil Appeal Nos. 4-5 of 1998. In these cases, the Central Administrative Tribunal had allowed the O.A. filed by some of the respondents following its earlier judgment and order dated 5.11.1996 given in O.A. No. 199/1996 and O.A. No. 214/1996 and the writ petition filed by the appellants challenging the said order was dismissed by the Madras High Court.

For the reasons given in Civil Appeal Nos. 6-7 of 1998 etc. these appeals are allowed and the impugned judgment and order of the Central Administrative Tribunal (Madras Bench) is set aside.

 

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