N H SHAIKH Vs. B M RAVAL

JUDGEMENT

(1.) These petitions arise out of common background. They are, therefore, disposed of by this common judgment. Brief facts are as under.

(2.) Ms. Grishma Ahuja with Mr. Shalin Mehta for the petitioners raised following contentions to challenge the judgment of the Tribunal.

(3.) Learned counsel, Shri Barot, for the Railways also raised similar contentions and requested that the judgment of me Tribunal be quashed.