K R VENKOBA RAO Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) Since the issue involved in both the writ petitions is interrelated and the parties being one and the same, we are disposing of both the writ petitions by this common order.

(2.) The writ petitioner in both the writ petitions is the applicant before the Central Administrative Tribunal, Hyderabad (for short the 'Tribunal') in O.A.Nos. 874/1995 and 1673/1998.

(3.) W.P.No. 25176/1998 is filed challenging the judgment dated 11-3-1998 passed by the Tribunal, in O.A.No. 874/1995 and W.P.No. 17513/2001 is filed challenging the judgment dated 14-2-2000 passed by the Tribunal in O.A.No. 1673/998.