M. V. AKKINIVEERANAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ Petition No.6505 of 2014 has been filed by the petitioners, who are some of the applicants in O.A.Nos.1582 of 2010, 473, 517, 557 and 1021 of 2011, challenging the common order passed by the Central Administrative Tribunal (for short, Tribunal) dated 12.12.2013. So far as Writ Petition No.4753 of 2015 is concerned, the same has been filed by the petitioners, who are some of the applicants in O.A.Nos. 517 of 2011 and O.A.No.1021 of 2011, challenging the very same order passed by the Tribunal, dated 12.12.2013.

(2.) Since the issue involved in both the Writ Petitions is identical in nature, both the Writ Petitions were heard together and disposed of vide this common order.

(3.) Brief facts of the case are as follows:-