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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.