UOI Vs. VIJENDER SINGH

JUDGEMENT

(1.) The above captioned 5 writ petitions are being decided by a common judgment and order for the reason issue which arises for consideration in all the writ petitions is identical.

(2.) Vide W.P.(C) No.1188-90/2005 order dated 13.5.2004 allowing OA No.2710/2003 is under challenge. Vide W.P.(C) No.1723/2010 and W.P.(C) No.1726/2010 the order dated 14.7.2009 allowing OA No.2542/2008 and OA No.220/2009 is under challenge. Vide W.P.(C) No.1724/2010 the order dated 16.7.2009 allowing OA No.1847/2008 is under challenge. Vide W.P.(C) No.1725/2010 the order dated 12.5.2009 allowing OA No.1749/2008 is under challenge.

(3.) It may be noted that the orders dated 14.7.2009, 16.7.2009 and 25.12.2009 are simply following the reasoning of the order dated 13.5.2004 and thus we would be noting the relevant facts relatable to OA No.2710/2003; decision wherein is the subject matter of challenge vide W.P.(C) No.1188- 90/2005.