UNION OF INDIA Vs. JATASHANKARSINH RAMSINH THAKUR

JUDGEMENT

(1.) BOTH these petitions are directed against the judgmement and order dated 10th December 2004 of the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad (hereinafter referred to as "the Tribunal") rendered in Original Application No. 159 of 2003.

(2.) THE facts leading to filing of these petitions, briefly stated, are as under:-

(3.) WHILE the Railways have challenged the above order by filing Special Civil Application No. 21217 of 2007 for contending that the Tribunal erred in setting aside the order treating the intervening period as Dies Non, the employee, i. e. respondent in Special Civil Application No. 21217 of 2007 has challenged the second part of the Tribunal's order insofar as the Tribunal held that the respondent was not entitled to automatic promotion and that the authorities were entitled to recover the amount of Compassionate Allowance/ DCRG together with interest as per the rules/ instructions in force.