RAJIV KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitions havebeen heard by way of video conferencing.

(2.) Present writ petitions have been filed challenging the order dated 22n d December, 2020 passed by the Central Administrative Tribunal (hereinafter referred to as the CAT ) in O.A.Nos.1311/2020 and 1441/2020 whereby the O.As filed by the petitioners challenging their suspension orders were disposed of with a direction to the Reviewing Authority to take into account three factors mentioned in paragraph 6 of the impugned orders while considering the cases of the petitioners in future for extension of the suspension. Since paragraph 6 in both the impugned orders is identical, paragraph 6 of the impugned order passed in O.A.No.1311/2020 is reproduced hereinbelow:-

(3.) After some arguments, it transpires that subsequent to the impugned orders, the respondents have passed orders dated 13th January, 2021 extending the suspension period of the petitioners.