A.K.GOYAL Vs. HARISH CHAND GUPTA

JUDGEMENT

(1.) SINCE the two writ petitions arise out of a common order dated May 12, 2010 in Transfer Application No.728/2009, involving identical facts and issue, with the consent of counsel for the parties are being disposed of by this common order.

(2.) THE petitioner in writ petition No.5199/2010 was respondent No.2 before the Central Administrative Tribunal in Transfer Application No.728/2009 (hereinafter referred as 'petitioner'). The petitioner in writ petition No.7919/2010 is Delhi Transport Corporation (hereinafter referred as 'DTC') whose order dated May 26, 2004 has been set aside by the Tribunal in the impugned order. The Transfer Application No.728/2009 was filed by the respondent No.1. He is referred as such in this judgment as respondent No.1.

(3.) SOME of the facts relevant for this case are that the petitioner and respondent No.1 joined the DTC as Assistant Traffic Superintendent on September 27, 1982 and September 30, 1982 respectively.