P V DHARMARAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) SINCE the issue raised in all these writ petitions is one and the same and against the common order of the Central Administrative Tribunal, the same are being disposed of by the following common order.

(2.) IN the light of the order to be passed here under, it is un-necessary to refer all the factual details as stated by the petitioners and the respondents. All the petitioners approached the Central Administrative Tribunal, Madras Bench seeking the following relief.