V. K. PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Since the facts and the issues which arise for determination in both the captioned Writ Petitions are essentially the same, both Writ Petitions were heard togetherand are being disposed of by this common order. For convenience Writ Petition No.7103 of 2014 is treated as the lead Petition and thus reference to facts shall be as set out in the pleadings of Writ Petition No.7103 of 2014.

(2.) The Petitions impugn an order of the Central Administrative Tribunal ('the Tribunal') dtd. 26/4/2013 by which the Tribunal has dismissed two Original Applications ('OAs') filed by each set of the Petitioners in the captioned Writ Petitions. Original Application No. 180 of 2004 was filed by the Petitioners in Writ Petition No. 7103 of 2014 and Original Application No. 178 of 2004 was filed by the Petitioners in Writ Petition No. 7104 of 2014.

(3.) Before adverting to the rival contentions, it is useful to set out the following facts, viz.