HIMACHAL PRADESH UNIVERSITY Vs. BARDU RAM AND ORS.

JUDGEMENT

(1.) Since both the Letters Patent Appeals pertain to a common subject matter hence are being disposed of by a common judgement. The controversy engaging the parties at lis before this Court has its advent in O.A. No. 957 of 1998 instituted before the learned H.P. State Administrative Tribunal (hereinafter referred to as 'the Tribunal') wherein respondent No. 1 in both the LPAs stood respectively arrayed as applicants No. 10 and 27 (hereinafter in short referred to as the respondents). In the aforesaid O.A. the respondents had pressed for purveying in their favour the hereinafter extracted reliefs: - -

(2.) The learned "Tribunal" vide order of 31.7.2006, which stands reproduced hereinafter: - -

(3.) Even when both the petitioners aforesaid respectively instituted the aforesaid writ petitions before this Court they suppressed and withheld the prima donna factum of theirs having previously instituted OA No. 957 of 1998 before the "Tribunal" claiming therein reliefs analogous to the one as stand ventilated in the writ petitions aforesaid instituted respectively by them before this Court. However, the effect thereof would stand adverted to hereinafter.