JUDGMENT
Thottathil B. Radhakrishnan, J.
This original petition is filed by the Union of India and others challenging order dated 5/6/2012 of the Central Administrative Tribunal, Ernakulam Bench in O.A No. 466 of 2009. That matter happened to be heard by the Tribunal on 28/5/2012 and decided as per the impugned order dated 5/6/2012 in view of an order of remand made by this Court through common judgment in O.P(CAT). Nos. 82 of 2012 and 925 of 2012. When the establishment filed this original petition challenging the order dated 5/6/2012 passed after the order of remit made by the High Court, the applicant before the Tribunal stood advised to challenge the order of remit made by this Court. The Hon'ble Supreme Court set aside the order of remit made by this Court through the common judgment dated 3/4/2012 in O.P(CAT). Nos. 82 of 2012 and 925 of 2012. By the said order in Civil Appeal Nos. 7182-8182 of 2014, Their Lordships have, vacating the order of remit made by this Court, holding that if the High Court had found fault with the order passed by the Tribunal, the High Court should have recorded the reasons and set aside the order of the Tribunal by passing an appropriate order in accordance with law. Accordingly, the aforenoted judgment dated 3/4/2012 in O.P(CAT). Nos. 82 of 2012 and 925 of 2012 was set aside and the matter was remitted to this Court for re-determination of the controversy on merits, in accordance with law. In this view of the matter, the basic substratum on which the Tribunal passed its later order dated 5/6/2012 on O.A No. 466 of 2009 is lost. Resultantly, the said order of the Central Administrative Tribunal impugned in this original petition is only to be set aside without expressing anything on the merits of the rival contentions of the employees and the establishment at the hearing of O.P(CAT). Nos. 82 of 2012 and 925 of 2012. We do so.
In the result, this original petition is allowed setting aside Ext.P17 order for the reasons noted above and without in any manner affecting the contentions of the rival parties, including the establishment in O.P(CAT). Nos. 82 of 2012 and 925 of 2012. No costs.