V RAJU Vs. COMMANDER, WORKS ENGINEER

JUDGEMENT

(1.) These matters appear at the interlocutory stage in the days' list and when they were called on, the learned counsel appearing on behalf of the parties submitted that the writ petitions itself can be disposed of. Since both the matters involve common questions of law and fact, they are being disposed of by this common judgment.

(2.) The facts of the matter lie in a very narrow compass. The petitioners herein were appointed as Mazdoors in the office of the 1st respondent on or about 23-2-1988. At the time of their joining, they have produced a School Leaving Certificate, which was found to be a forged one. On the aforementioned ground they were dismissed from service. An Original Application, O.A.No.815 of 1995, was filed before the learned Central Administrative Tribunal, Hyderabad Bench, and by reason of an order dated 20-3-1998 the O.A. was disposed of directing:

(3.) Pursuant to and in furtherance of the said direction, the appellate authority has passed an order on 25-6-1998, which is in the following terms: