VISHAL VINAYAK BANDEKAR Vs. REVISION AUTHORITY (CENTRAL GOVERNMENT)

JUDGEMENT

(1.) Heard Mr. S.G. Dessai, the learned Senior Advocate with Mr. Pavitran for the petitioner in both the petitions, Ms. A. Razaq, Government Advocate for respondent no.2 in W.P.No.730/2011, Ms. Neha Kholkar, Additional Government Advocate for respondent no.2 in W.P.No.792/2011 and Shri Mahesh Amonkar, Central Government Standing Counsel for respondent no.1 in both the petitions.

(2.) In both the petitions, rule. With the consent and at the request of the learned Counsel for the parties, rule is made returnable forthwith.

(3.) The learned Counsel for the parties agree that substantially common issues of law and fact arise and, therefore, it will be appropriate if these petitions are disposed of with the common judgment and order. However, for the sake of convenience, brief reference shall be made to the facts and dates in W.P.No.792/2011.