ASHWANI KUMAR Vs. SANJAY GARG

JUDGEMENT

(1.) Both these writ petitions, made under Article 226 of the Constitution of India, having arisen out of judgment and order, dated 01.10.2010, passed, in OA No. 153 of 2010, by the learned Central Administrative Tribunal, Guwahati Bench, are being disposed of by this common judgment and order inasmuch as the issues, which have arisen for determination, are identical because of the fact that the issues are based on the facts, which are common to both the appeals.

(2.) We have heard Mr. D. Barua, learned Central Government Counsel, appearing on behalf of the petitioners in WP (C) No. 415 of 2011, and Mr. K. N. Choudhury, learned senior counsel, appearing on behalf of the petitioners in WP (C) No. 305 of 2011. We have also heard Mr. A. Ahmed, learned counsel, for the applicant-respondent in both the writ petitions.

(3.) Before we come to the crucial issues, which have arisen for determination, certain material facts, which have led to the present writ petition, may be set out, in brief, as under: