SELLAPERUMAL P. Vs. UNION OF INDIA

JUDGEMENT

(1.) The Writ Petitions are filed challenging the orders dated 11.10.2019 passed by Central Administrative Tribunal in OA.No.310/1005 of 2015, OA.No.310/ 00664/2015 and OA.No.310/00673/2015 and batch. Since issue raised in these Writ Petitions is common, all these writs were heard together and disposed of by this Common Judgment.

(2.) For the sake of convenience, WP.No.30270 of 2019 is treated as the leading case and the facts pleaded and documents produced therein are referred to in this Judgment.

(3.) The writ petitioner Sellaperumal.P completed his 5 year integrated law course from Dr.Ambedkar Government Law College, Puducherry in 2009 and got himself enrolled on 01.04.2009 as an advoctate with his enrolment no.324/2009. After he got selected as lower Division clerk in Government of Puducherry, he surrendered his enrolment to the Bar Council of Tamil Nadu and Puducherry on 27.04.2013 as per Rule 5 (1) of Bar Council of India Rules, 1975 and joined as Lower Division Clerk on 29.04.2013.