RAM NAGINA PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) The above captioned first and second petitions [W.P.(C) 5259/2019 and W.P.(C) 8454/2019] have been preferred by the petitioners seeking issuance of a writ of certiorari for quashing of order dtd. 9/1/2019 in O.A.639/2016 passed by the learned Central Administrative Tribunal, Principal Branch, New Delhi (henceforth referred to as the "Tribunal ").

(2.) The above captioned third petition [W.P.(C) 8616/2019] has been preferred by petitioner- Union of India seeking quashing of order dtd. 9/1/2019 in O.A. 4700/2015 passed by CAT.

(3.) Since challenge in these petitions is to common impugned order dtd. 9/1/2019 passed by the Tribunal, therefore, with the consent of learned counsel for the parties, these petitions were heard together and are being disposed of by this common judgment.