DIVISIONAL MANAGER Vs. P.BHASKAR RAO

JUDGEMENT

(1.) These three writ petitions being interlinked and based on the same set of facts are heard together and decided by this common order.

(2.) South Central Railway is the petitioner in all the writ petitions which are filed aggrieved by the orders passed by the Central Administrative Tribunal, Hyderabad Bench in O.A.No.596 of 2000, dated 12.09.2007; Review Application No.26 of 2007, dated 17.12.2007; and O.A.No.246 of 2010, dated 30.03.2012 respectively.

(3.) The facts, in brief, are as under: