(1) Special leave granted. It is the contention of the appellant that the central Administrative Tribunal alone has the jurisdiction to deal with the question raised in this case. After hearing learned counsel for both the parties and having regard to the special circumstances of the case we set aside the order passed by the central Administrative Tribunal but without expressing any opinion on the merits of the contention of the learned Additional Solicitor General that the Tribunal had no jurisdiction to hear this case. The Tribunal shall now proceed to decide the case on merits. We, however, reserve the right to the respondent to raise, if necessary, the contention that the Tribunal had no jurisdiction before this court, if and when an appeal is filed against the order of the Tribunal. The Tribunal is requested to dispose of the case on merits within two weeks since we are informed that the matter does not brook any further delay. The parties snail appear before the Tribunal on 26/04/1988. The respondent shall not take any action to evict the appellant for two weeks. The appeal is disposed of accordingly. No costs.
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