UNION OF INDIA Vs. JAWAHAR SINGH

JUDGEMENT

(1.) CAVEAT Nos. 2 & 3/2015

(2.) THE Writ Petition (C) No. 5/2015 has been filed by the petitioner/ Union of India against the order dated 28.08.2014 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as 'CAT, New Delhi') thereby allowing the Original Application (in short 'OA') filed by the respondent and the Writ Petition (C) No. 10/2015 has been filed by the petitioners/ Union of India against the same order dated 28.08.2014 whereby a direction was given to these petitioners to give effect to the promotion order dated 05.08.2011 from the same date itself with all consequential benefits.

(3.) AT the stage of preliminary hearing, we find that both these writ petitions preferred by the petitioners/Union of India are devoid of merit warranting no interference in the well reasoned order passed by the learned CAT, New Delhi.