Supreme Court of India
M. Selvanathan And Anr. Etc. vs The Registrar, Central Administrative ... on 11 February, 2005
Equivalent citations: JT2005(2)SC152, (2005)3SCC15, (2005)1UPLBEC919, AIRONLINE 2005 SC 772
Author: G.P. Mathur
Bench: R.C. Lahoti, K.G. Balakrishnan, G.P. Mathur
JUDGMENT G.P. Mathur, J.
1. 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.
2. 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.