LAWS(DLH)-2024-7-108

UNION OF INDIA Vs. VED PRAKASH

Decided On July 31, 2024
UNION OF INDIA Appellant
V/S
VED PRAKASH Respondents

JUDGEMENT

(1.) The above captioned first petition W.P.(C) 9322/2023 has been preferred by petitioners against the judgment and order dtd. 12/9/2022 passed in RA No.174/2016 and order dtd. 28/8/2012 passed in OA No.624/2012 by learned Central Administrative Tribunal ('Tribunal').

(2.) The above captioned second petition W.P.(C) 8979/2024 has been preferred by petitioners against the judgment and order dtd. 9/1/2024 passed in OA No.1078/2023 and order dtd. 12/3/2024 passed in C.P. No.210/2024 by learned Tribunal.

(3.) Since the facts emerging in these petitions and parties are similar, therefore, with the consent of learned counsel for parties, these petitions were heard together and are being disposed of by this common judgment.