YS DWIVEDI Vs. UOI

JUDGEMENT

(1.) The writ petitioners of the above captioned writ petitions were applicants before the Central Administrative Tribunal and they were fighting the battle with respect to an issue raised by Shri S.K.Jain, respondent No.4 in both the writ petitions.

(2.) Since legal issues which arise for consideration are the same, learned counsel for the parties agree that the facts pertaining to WP(C) No.3874/2010 be noted and the said petition be treated as a lead petition.

(3.) The litigating parties i.e. the petitioners and respondent No.4 are employees in the Engineering Cadre of the Military Engineering Services (MES). All of them are highly qualified engineers and as of the year 1999-2000 were working as Executive Engineers.