UNION OF INDIA Vs. ILANGO

JUDGEMENT

(1.) SINCE the issues involved in both the writ appeals and the writ petitions, filed by the pondicherry Government and the former casual employees, are one and the same, the following common Judgment is being rendered.

(2.) ILANGO and 26 others filed Writ Petition nos. 503 to 528 and 542 of 1993, (reported in 1996 Lab 1c 2362) praying for a writ of certiorarified mandamus, call for the common order dated May 12, 1992, passed by the Editor of Debates, Legislative Assembly Department, government of Pondicherry, Pondicherry, the third respondent herein, quash the same and consequently direct the respondents to reinstate the petitioners in service with back wages and continuity of service.

(3.) WRIT Petitions were allowed by the learned single Judge, by a common order dated may 14, 1996, (reported in 1996 Lab 1c 2362)thereby quashing the termination order dated may 12, 1992, with a further direction to the pondicherry Government to give the petitioners all benefits, including regularisation of service, promotion etc. , Aggrieved by the same, the government of Pondicherry, has filed the above Writ Appeal Nos. 695 to 721 of 1996, before this Court. The other petitioners, who are similarly placed with the writ petitioners in w. P. Nos. 503 to 528 and 542 of 1993, filed applications before the Central Administrative tribunal, Madras, seeking for quashing of the termination orders dated July 20, 1996; the same were dismissed by the Tribunal, by its order dated August 22, 1997, and, hence, they filed the Writ Petitions in W. P. Nos. 13350 to 13363 of 1998 etc. before this Court.