P SAMBA MURTHY Vs. UNION OF INDIA

JUDGEMENT

(1.) EVEN though the matters are listed 'for admission', with the consent of the learned counsel for the parties, the writ petitions are taken up for final hearing.

(2.) SINCE the issue involved in these two writ petitions being the same, they are heard together and are being disposed of by this common order.

(3.) AGGRIEVED by the order 22. 12. 2008 of the Central Administrative Tribunal, hyderabad Bench in O. A. No. 388 of 2008, the Department filed Writ Petition No. 6603 of 2009; whereas, certain persons, who are not parties to the said O. A. , with the leave of the Court, filed Writ Petition No. 1295 of 2009.