RAJU Vs. ANDAMAN AND NICOBAR ADMINISTRATION & ORS.

JUDGEMENT

(1.) These three applications are taken up together as the common question of law is involved in the three applications. They are disposed of by this common judgment.

(2.) These three applications are directed against the order of termination of services vide Order No. 2782 dated 30th June, 2009 passed by the respondent Authorities.

(3.) The facts of the three cases are also almost identical.