K N PASWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) All these writ appeals are heard analogously as they carry the common question of facts as well as law and they are being disposed of by this common judgment and order accordingly.

(2.) Heard Mr. R.D. Lal, learned counsel for the applicants. Also heard Mr. B. Sarma, learned Addl. C.G.S.C. appearing for the Union of India and others respondents.

(3.) These writ appeals have been carried from a common judgment and order dated 16.8.2002 passed by the learned single Judge in W.P. Nos. 5037/01, 5038/01, 5040/01 and 5045/01 dismissing all those write petition holding that there was no merit in those writ petitions because the petitioners were not denied the responsible opportunity to defend themselves and the power of judicial review under Articls 226 of the Constitution of India is very much limited in a matter like department proceeding against which the court the does not sit as a court of Appeal.