HEMANTA KUMAR DASH Vs. UNION OF INDIA

JUDGEMENT

(1.) Both the writ petitions, having the same parties and filed by the same Petitioner, arise out of a similar set of facts and are accordingly being disposed of by this common judgment.

(2.) In W.P.(C) No.14274 of 2021 the Petitioner challenges an order dated 18th January, 2021 passed by the Central Administrative Tribunal, Cuttack Bench, Cuttack (CAT) dismissing his O.A. No.371 of 2015.

(3.) In W.P.(C) No.14278 of 2021 the Petitioner challenges the order dated 28th January, 2021 passed by the CAT dismissing his O.A. No.407 of 2015.