KOKILA GUJRYA PADVI Vs. THE PRESIDENT

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by consent of the parties and heard finally.

(2.) Both these petitions are being taken up together for hearing since the respondent/employer is the same, dates of termination is the same and the services rendered are also on identical position.

(3.) Learned Advocate for the petitioners has submitted the facts of the case in brief as follows :