C.S.TALKAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned CGC.

(2.) The applicants who are holders of civil posts in the Ministry of Defence working in the 'Machinist' trade in 515 Army Base Workshop at Bengaluru, had approached the Tribunal being aggrieved by the show cause notices issued by the respondent calling upon them to show cause as to why the promotions given to them by proceedings as per DO Part II Serial No.30/IND dtd. 9/3/2011 (applicants - 1 to 12) and DP Part-II No.46/IND dtd. 27/4/2011 (applicants - 13 and 14) respectively, should not be reversed in view of the order passed by this Court in a petition filed by the respondents and involving employees who are similarly situated as the petitioners.

(3.) The facts and the issues have been considered by the coordinate bench while allowing the writ petition Nos.31240/2015 and another connected petition, the coordinate bench while allowing the petitions preferred by the respondents has observed in paragraphs 6, 7, 8, 9, 10 and 11 as under: