V. PRAKASAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This judgment shall dispose of two OP(CAT)s.

(2.) Aggrieved by the order of the Central Administrative Tribunal, in O.A.No.1123/2014 dtd. 24/12/2018, as well as in R.A.No.14/2019 dtd. 10/4/2019, the petitioner and the Union of India preferred two separate OP(CAT)s. The OP(CAT).No.238/2019 was preferred by the applicant and the OP(CAT).No.244/2019 was preferred by the Union of India and its officers. The parties are hereinafter referred to as the applicant and the respondents as per their rank in the OA.

(3.) The facts necessary for disposal of this OP(CAT)s in brief are as follows: