BHARAT SANCHAR NIGAM LIMITED Vs. S GANESH

JUDGEMENT

(1.) Both these Writ Petitions arise out of common order passed by the Central Administrative Tribunal (in short, 'the Tribunal'), Madras Bench in O.A.No.441 of 2010, dated 23.2.2012.

(2.) For the sake of clarity, the parties are referred to as applicant and the respondent as they were arrayed before the Tribunal.

(3.) Both the applicant and the respondent appeared to have been aggrieved by the common order passed by the Tribunal and both of them are before this Court, by filing their respective writ petitions.