OM PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) These three petitions involve a common issue and are accordingly being disposed of by this common order.

(2.) W.P.(C) 12073 of 2016, which has been filed by 22 Petitioners and W.P. (C) 3307 of 2017 by 9 Petitioners, are directed against the same impugned order dated 12th February, 2016 passed by the Central Administrative Tribunal ("CAT"), Principal Bench, New Delhi in OA No.219 of 2016 rejecting the prayer of the Petitioners for grant of pensionary benefits.

(3.) The third petition W.P.(C) 4535 of 2019 is by the Union of India through the Northern Railway and is directed against an order dated 19th September, 2018 passed by the CAT, Principal Bench, New Delhi allowing OA No.4079 of 2016 and directing the Union of India to sanction pension including retirement benefits to the Respondent with effect from 1 st November, 2015.