REGIONAL PROVIDENT FUND COMMISSIONER Vs. B M MEHTA

JUDGEMENT

(1.) . Both these petitions are filed against orders passed by the Central Administrative Tribunal, Ahmedabad Branch ('C.A.T.' for short) on 29/11/1998.

(2.) . Respondent in each petition was the original applicant before C.A.T. Both of them sought relief against order of suspension passed against them. C.A.T. after hearing the parties, granted interim relief of reinstatement forthwith observing that it did not see any justification to keep the applicants under suspension any further. In O.A. No. 198 of 1998, the Tribunal observed :

(3.) . The above orders were challenged by Railway Administration by filing these petitions. On 30/12/1998, the petitions came up before us. We issued notice as to admission as well as final hearing returnable on 1/03/1999. Ad interim stay against orders passed by C.A.T. was also granted. Today, the matters are called out for admission as well as final hearing, as per the the above order. We have heard Mr. Rao, learned Counsel for the petitioner and Mr. Supehia, learned Counsel for the respondents.