SUDESH PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Both the writ applications arise out of a common order dated 12.04.2007 passed in Original Applications No. 420 of 2006 and 421 of 2006 by the Central Administrative Tribunal, Jabalpur Bench, Jabalpur; hereinafter referred to as 'the Tribunal'.

(3.) A decision dated 15/17.02.2006 was issued by the Divisional Railway Manager, South East Central Railways, Bilaspur; hereinafter referred to as 'the DRM,' terminating their services on the ground that the caste certificate based on which they had obtained employment was forged one. The termination order became the cause of action for these Petitioners to approach the Tribunal, who on considering all the submissions and the evidences brought before it, held the decision of the DRM terminating the services of these Petitioners to be valid.