UNION OF INDIA Vs. S SANTHANAM

JUDGEMENT

(1.) AGGRIEVED by the orders of the Central Administrative Tribunal, allowing the applications filed by the applicants therein, the Railway Administration has filed the above writ petitions before this Court.

(2.) SINCE the issue in all the petitions is one and the same, they are being disposed of by the following common order.

(3.) FOR convenience, we shall refer the case of the parties in W. P. No. 16172 of 1998.