(1.) The applicant and the respondents before the Central Administrative Tribunal, Ernakulam Bench, have come up before this Court by filing separate original petitions, challenging the order dtd. 8/8/2016 in OA No.1106 of 2013 of the tribunal.
(2.) OP(CAT) No.185 of 2017 is filed by the Union of India and the Central Institute of Fisheries, Nautical and Engineering Training (CIFNET), who were the respondents before the tribunal; and OP(CAT) No.157 of 2018 is filed by the applicant. For brevity, the parties are referred to as they are arrayed in the original application.
(3.) The original application was filed by the applicant with the following prayers;