BENOYGOPAL.E.B Vs. AMAL.S

JUDGEMENT

(1.) The issue raised in both the Original Petitions are identical and stands covered against the Union of India. The common order of the Central Administrative Tribunal, Ernakulam Bench (for short "the Tribunal") was challenged by both the applicants and the respondents. The Original Petition filed by the applicants were allowed by judgment dated 01.08.2018 in O.P(CAT) No.4350/2013 and connected cases. The order challenged in the said original Petition being the one impugned herein also, we respectfully follow the said judgment. The declaration and consequential directions issued in the said judgment would regulate the matter.

(2.) The Original Petitions (CAT) are hence disposed of with the very same directions and declarations as found in the judgment dated 01.08.2018 in O.P(CAT) No.4350 of 2013. No order as to costs.