P BALASUBRAHMANYAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Inasmuch as these two writ petitions arise out of the order dated 27.02.2019 passed by the Central Administrative Tribunal, they are being disposed of by this Common Order.

(2.) The applicant in O.A.No. 344 of 2017 on the file of the Central Administrative Tribunal, Hyderabad Bench at Hyderabad (for brevity "the Tribunal") is the petitioner in W.P.No. 3646 of 2017 who has challenged the impugned order to the extent of directing the authorities to impose minor penalty against him. In W.P.No. 8606 of 2019, the challenge is to the validity of the said entire order. By virtue of the order impugned, the Tribunal, while setting aside the order of punishment of compulsory retirement inflicted against the applicant, directed infliction of minor penalty on him.

(3.) For the sake of brevity, the parties to these writ petitions will be referred to hereinafter as arrayed before the Tribunal.