UNION OF INDIA Vs. PRAFUL BHAI PATEL

JUDGEMENT

(1.) Rule D.B. in both the writ petitions.

(2.) On the request of learned Counsel for the parties, and keeping in view the fact that these petitions concern the future of more than 40 employees, we decided to take them up for final disposal at the admission stage. Accordingly, we heard learned Counsel for the parties on 17th August and 1st, 7th and 13th September, 1999 when judgement was reserved. We have also perused the written submissions filed by learned Counsel for the parties.

(3.) In Civil Writ Petition No. 3392 of 1999, the Union of India and others (hereinafter referred to as the CBI) have challenged the order dated 5th April, 1999 passed by the Central Administrative Tribunal, Principal Bench, New Delhi(hereinafter referred to as the Tribunal) in O.A. No. 779/1998 and O.A. No. 795/1998. In Civil Writ Petition No. 6137 of 1998, the Petitioners have challenged the order dated 10th November, 1998 passed by the Tribunal in O.A. No. 872/1998. Since both the writ petitions raise similar questions, they wee heard together. For the sake of convenience, the Petitioners in Civil Writ Petition No. 6137 of 1998 are also referred to as the Respondents.