A. MANJU Vs. UNION OF INDIA

JUDGEMENT

(1.) Aggrieved by the order, dated 1.11.2016 of the 5th respondent, Central Administrative Tribunal (in short, 'the Tribunal') in O.A. Nos. 310/1409 and 310/1410 of 2016 respectively, the petitioners have come forward with the present Writ Petitions.

(2.) The petitioners approached the Tribunal, for the following prayer: "To set aside the order No.M/C 415/DAR/62/2016 dated 28.3.2016 read with Order No.M/C 415/DAR/62/2016 dated 005.2016 both issued by the 2nd respondent and the order No.C415/Misc./Dev/DAR/2016 dated 26.08.2016 issued by the 3rd respondent as being illegal, arbitrary, unconstitutional and contrary to the principles of natural justice, mala fide."

(3.) Since common issues and grounds raised in both the Writ Petitions, the same are taken up together for final disposal.