LIEUTENANT GOVERNOR Vs. ANTONY

JUDGEMENT

(1.) The order dated May 5, 2022 passed by the Central Administrative Tribunal, Kolkata Bench, Kolkata (for short the Tribunal) In Original Application No. 131/2022/Port Blair and MA/44/2022 is the subject matter of challenge in the writ petitions filed by the Andaman and Nicobar Administration as well as at the instance of original applicants before the Tribunal.

(2.) The writ petition filed by the Andaman and Nicobar Administration (for short "the Administration") is registered as WPCT/11/2022 while the one at the instance of the original applicants before the Tribunal is registered as WPCT/18/2022.

(3.) Since both the writ petitions arise out of the order passed on the Original Application filed before the Tribunal, both the writ petitions were heard analogously and are being disposed of by this common judgement and order.