Full Judgment Text
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CASE NO.:
Appeal (civil) 1381-82 of 2004
PETITIONER:
M. Selvanathan & Anr etc.
RESPONDENT:
The Registrar,C.A.T.,Chennai & Ors.etc.
DATE OF JUDGMENT: 11/02/2005
BENCH:
CJI,K.G. Balakrishnan & G. P. Mathur
JUDGMENT:
J U D G M E N T
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.