UNION OF INDIA AND ORS Vs. CHIEF COMMERCIAL MANAGER; DIVISIONAL RAILWAY MANAGER; SENIOR DIVISIONAL COMMERCIAL MANAGER; UMESH CHAUDHARY

JUDGEMENT

(1.) Heard the parties and with their consent, these writ petitions are being finally disposed of at this stage itself.

(2.) Before proceeding, we must note that enough confusion has been created before the Central Administrative Tribunal (In short, the Tribunal), thanks to both the parties and their ignorance to events taking place in the disciplinary proceedings.

(3.) CWJC No 9099 of 2014 has been filed challenging the order dated 16.12.2010 passed by the Tribunal in OA No 840 of 2010 allowing the prayer of the employee, applicant before the Tribunal, the reliefs in terms of paragraph 8.3 of the OA. CWJC No 2181 of 2014 has been filed by the Railways against the order dated 30.05.2013 passed by the Tribunal rejecting the prayer of the Railways both in MA No 259 of 2012 and RA No 6 of 2012 both arising out of OA No 840 of 2010.