AJIT RANJAN BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Since both the petitions are arising from the same order and relieves sought for are also identical, they are clustered together for disposal by a common judgment.

(2.) The factual background of the case is a under:

(3.) Both the petitioners challenged the said order of the disciplinary authority in departmental appeal by filing separate appeals to the Secretary, Department of Telecommunication and Chairman, Telecom Commission, New Delhi. The appellate authority, by two separate orders dated 07.04.2012 dismissed their appeals. Aggrieved petitioners challenged the said order of the departmental authority by filing separate applications before the Central Administrative Tribunal (the Tribunal, hereunder) at Guwahati under Section 19 of the Administrative Tribunals Act, 1985 which were also dismissed by the Tribunal by a common order dated 27.09.2016.