G.C.VRUSHABENDRA MURTHY Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ petitions are directed against common order dated 15.12.2017 passed by the Central Administrative Tribunal, Bangalore Bench, Bangalore ('Administrative Tribunal' for short) in Original Application No.170/01007/2016 and connected applications, so far as it relates to O.A.No.170/00237/2017.

(2.) Petitioners were not parties before the Administrative Tribunal. They have filed an application I.A.No.1/2018 seeking leave of this Court to permit them to prosecute these petitions.

(3.) The common order challenged in these writ petitions was challenged earlier before this Court in Writ Petitions No.1252-1256/2018 and connected cases. This Court by order dated 8.2.2018, has passed the following order: