Union Of India., Rep.By The ... vs N.Ramana

   IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                              AT HYDERABAD
          TUESDAY , THE TWENTY FOURTH DAY OF APRIL,
                      TWO THOUSAND AND TWELVE
                                :PRESENT:
           THE HONOURABLE SRI JUSTICE V. ESWARAIAH
                                    AND
           THE HONOURABLE SRI JUSTICE K.G. SHANKAR
                           WP .No. 33448 of 2011
Between:-
1.Union of India, rep. by the General Manager, East Coasts Railway,
  Chandrasekharpur, Bhubaneswar.
2.The Chief Personnel Manager, Financial Advisor, East Coasts Railway,
  Chandrasekharpur, Bhubaneswar.
3.The Divisional Railway Manager, East Coast Railway,
  Waltair Division, Waltair.
4.The Senior Divisional Personnel Officer, East Coasts Railway,
  Waltair Division, Waltair
                                                             ..... Petitioners.
                                   AND
1.N. Ramana W/o. Sri N.S.N. Murthy, Working in Loco (Power) Staff
Canteen,
  East Coasts Railway, Waltair.
2.P. Narayana Murthy S/o. Sri.P.Venkata Rao, Working in Loco (Power)
Staff
  Canteen, East Coasts Railway, Waltair.
3.V. Umamaheswara Rao S/o.Sri V. Ramamurthy, Working in Loco
(Power)
  Staff Canteen, East Coasts Railway, Waltair.
4.The Central Administrative Tribunal, Hyderabad Bench at Hyderabad,
  rep. by Registrar.
                                                          .....Respondents.

                Petition under Article 226 of the Constitution of India praying
that in the circumstances stated in the affidavit filed herein, the High Court
may be pleased to issue appropriate writ order or direction particularly one
in the nature of Certiorari in declaring the Judgment dated 1.7.2011 in
OA.No.75/2010 on the file of Central Administrative Tribunal, Hyderabad
Bench at Hyderabad as bad illegal, arbitrary, void and quash the same.

               The petition coming on for hearing, upon perusing the
Petition and the affidavit filed in support thereof and upon hearing the
arguments of               SRI P. BHASKAR POLURI, Advocate for the
Petitioners and Sri R. Mahanti, Advocate for respondent Nos. 1 to 3, the
Court made the following
ORDER :-
          "Post immediately after Summer Vacation of 2012. But,
meanwhile, the respondents may not pass for the contempt before the
Tribunal."




                                                ASSISTANT REGISTRAR
               //TRUE COPY//
                                           for ASSISTANT REGISTRAR
To
1.N. Ramana W/o. Sri N.S.N. Murthy, Working in Loco (Power) Staff
Canteen,
  East Coasts Railway, Waltair.
2.P. Narayana Murthy S/o. Sri.P.Venkata Rao, Working in Loco (Power)
Staff
  Canteen, East Coasts Railway, Waltair.
3.V. Umamaheswara Rao S/o.Sri V. Ramamurthy, Working in Loco
(Power)
  Staff Canteen, East Coasts Railway, Waltair.
4.The Registrar, Central Administrative Tribunal, Hyderabad Bench
  at Hyderabad.
5.One CC to Sri P.Bhaskar Poluri, Advocate(OPUC)
6.Two spare copies.
TKK



HIGH COURT




VE.J & KGS.J




DT.24-04-2012.




ORDER

W.P.No. 33448 of 2011.

INTERIM DIRECTION DRAFTED BY TKK DT.02-05-2012.

HIGH COURT VE.J & KGS.J DT.24-04-2012.

Note :- Post immediately after Summer Vacation of 2012. ORDER W.P.No. 33448 of 2011.

INTERIM DIRECTION