VIJAY KULLU Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Since issues are common, on 22.11.2013 the matters were taken up for hearing analogously.

(2.) These writ petitions, being WPCT 071 of 2013 and WPCT 072 of 2013, were filed by the petitioners assailing the common order dated 22nd January, 2013 passed by the Central Administrative Tribunal, Calcutta Circuit Bench at Port Blair whereby their prayer for quashing the order dated 14th October, 2010 keeping their appointment orders on compassionate ground in abeyance by the authority, was rejected.

(3.) The short facts are that by order dated 20th September, 2010 issued by Director of Health Services, Andaman & Nicobar Administration, the respondent, the petitioners were appointed on compassionate ground.