P.S.NARAYANA, J. - (1.) .Heard Sri R.S. Murthy, Counsel representing the writ petitioners. None present representing the respondent.
(2.) The writ petition is filed by the Union of India represented by General Manger, South Central Railway, Rail Nilayam, Secunderabad and others for issuance of a writ of certiorari or any other appropriate writ, order or direction to set aside the order of the Central Administrative Tribunal, Hyderabad Bench made in OA. No.850/98 dated 3-3-1999 and pass such other suitable orders.
(3.) The 1st respondent in the writ petition H.Siva Mohan Rao is the applicant in OA No.850/98 aforesaid. The Central Administrative Tribunal was shown as 2nd respondent who had been referred to as unnecessary party. Hence the applicant in the OA. is hereinafter referred to as respondent and the respondents in the OA. are hereinafter referred to as petitioners for the purpose of convenience.;