V.M. SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally, at the stage of admission itself, by consent of Mr. Walia, learned counsel for the Petitioner in Writ Petition No. 8036 of 2005, who is Respondent in Writ Petition No. 7017 of 2005; and Mr. Suresh Kumar, learned counsel for the Respondents in Writ Petition No. 8036 of 2005, who are the Petitioners in Writ Petition No. 7017 of 2005.

(2.) Writ Petition No. 8036 of 2005 is preferred by the 'Employee'; whereas, Writ Petition No. 7017 of 2005 is preferred by the 'Railway Administration'.

(3.) For the sake of convenience, the parties are referred to by their original nomenclature as 'Petitioner' and 'Respondents' in Writ Petition No. 8036 of 2005.