UNION OF INDIA Vs. SATYVIR SINGH

JUDGEMENT

(1.) These petitions have been filed challenging the Order dtd. 13/11/2013 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as, 'Tribunal') in O.A. No.4101/2012, titled Satyvir Singh & Ors. v. Union of India & Ors. (in W.P.(C) 2623/2014); and the Order dtd. 24/11/2015 passed by the learned Tribunal in O.A. No.778/2014, titled Manoj Kumar Singh & Ors. v. Union of India & Ors. (in W.P.(C) 331/2016).

(2.) As both these petitions raise a common question of law, they have been taken up for disposal together.

(3.) As far as W.P.(C) 2623/2014 is concerned, the respondents herein were initially appointed to the post of Vehicle Mechanic (Armed Fighting Vehicle) [hereinafter referred to as, 'VM(AFV)'] against direct recruitment with effect from 17/9/1997, in the pay scale of Rs.1320.002040.