UNION OF INDIA Vs. SHAILJA SAXENA

JUDGEMENT

(1.) The present review petitions have been filed on behalf of the respondents in the writ petitions, seeking review and recall of the judgment dtd. 2/3/2021 whereby, the writ petitions filed on behalf of the petitioner Union of India were allowed and the judgments passed by the Central Administrative Tribunal (CAT) were set aside. Since all the review petitions raise substantially the same grounds, they are being taken up together.

(2.) Notice in the present review petitions was issued on 10/9/2021. The replies filed on behalf of the petitioner are on record and both sides have also filed their respective Written Submissions.

(3.) With the consent of the parties, we have heard the counsels for the parties on the review petitions as well as the main writ petitions.