UNION OF INDIA Vs. JAHANGIR CHOWDHURY

JUDGEMENT

(1.) Both the writ petitioners are taken up together as common questions of law and facts are involved in both the writ petitions.

(2.) The order under challenge in these two writ petition is arising out of a common order by which a large number of original applications have been disposed of by the learned Central Administrative Tribunal.

(3.) The Railways authorities have preferred the writ petitions against two of the applicants who are private respondents in this proceeding in whose favour order has been passed by the learned Tribunal.