DHANESH KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The hearing of the cases had begun on 1/12/2021 and it having not been completed, we have concluded the hearing today. We have heard Ms. Naushina Afrin Ali, learned counsel for the petitioner in WPS No.5066/2018 and for respondent No.2 in WPS No.7098/2018; Mr. Ramakant Mishra, learned Assistant Solicitor General, along with Ms. Purnima Singh, learned Central Government counsel, for the petitioners in WPS No.7098/2018 and for respondent Nos.1 and 2 in WPS No.5066/2018 and Mr. Harsh Wardhan, learned counsel for respondent No.3 in both the petitions.

(2.) In both WPS Nos. 5066/2018 and 7098/2018 challenge is mounted to an order dtd. 11/5/2018 passed by the learned Central Administrative Tribunal, Principal Bench New Delhi (for short, 'the Tribunal') in OA No.1252/2017, registered on the basis of an application filed by one Dr. Tarkeshwar Devidas Golghate, respondent No.3 in both the petitions, wherein the learned Tribunal had passed the following directions :

(3.) In the application before the Tribunal, the petitioner in WPS No.5066/2018 was arrayed as respondent No.3 and Ministry of Health and Family Welfare, through its Secretary and All India Institute of Medical Sciences, through its Director, Chhattisgarh were arrayed as respondents No.1 and 2, respectively.