UNION OF INDIA Vs. E KESAVAN

JUDGEMENT

(1.) As the issue involved in all these Writ Petitions as well as in Review Applications is one and the same, they are dealt with in common in this judgment.

(2.) Before dealing with the core questions involved in these Writ Petitions and Review Applications, we wish to deal with the Review Applications in the first instance to steer clear of any hurdles in dealing with the main issue involved.

(3.) Writ Petitions in W.P.Nos.17197 to 17199 of 1997 arise out of a common order in O.A.Nos.446, 521 and 551 of 1997 of the Central Administrative Tribunal (in short 'the Tribunal') dated 27-6-1997. By the said order, the Tribunal reached a conclusion that the contesting respondents herein were entitled to remain in service till they attain the age of 60 years as provided under FR 56(b) and accordingly directed the writ petitioners to allow the contesting respondents therein to continue in service till they attain the age of 60 years subject to their fulfilling other requirements. When the petitioners preferred the above said Writ Petitions, in W.M.P.Nos.27231 to 27233 of 1997, initially, while entertaining the Writ Petitions, an order of interim stay came to be granted by this Court on 17-11-1997.