YOG RAJ HANDOO Vs. UNION OF INDIA

JUDGEMENT

(1.) Both these petitions filed against orders of the Central Administrative Tribunal (,,CAT), Principal Bench, New Delhi raise an identical issue and are accordingly being disposed of by this common judgment.

(2.) While W.P.(C) 9669/2018 by Dr. Yog Raj Handoo is directed against an order dated 14th August, 2018 of the CAT in O.A. No. 2355/2017; W.P.(C) 10995/2018 by Dr. Shivlata Gupta is directed against the judgment dated 30th August, 2018 of the CAT in O.A. No. 2581/2017.

(3.) Both the aforementioned O.A.s constituted the second round of litigation. In the first round, the O.A.s of both the aforementioned Petitioners were dealt with and disposed of by a common order of the CAT.