UNION OF INDIA Vs. MOHAN RAM

JUDGEMENT

(1.) BOTH these writ petitions arise out of the common judgment, therefore, they have been taken up for hearing together upon joint request of learned counsel for the parties and are being disposed of by this common order.

(2.) BY these writ petitions under Article 226 of the Constitution of India, the challenge is against the judgment of the Central Administrative Tribunal, Patna Bench, Patna, dated 28.9.2005, in O.A. No. 51. of 2000 and O.A. No. 52 of 2000, whereby, the applications filed by the original applicants, respondents, herein, came to be allowed and the Tribunal directed that the impugned order dated 7.1.2000 shall stand set aside with a further direction to the respondents, petitioners before us, to reinstate the original applicants with immediate effect without any back wages and the same will not be treated as break in service.

(3.) WITH a view to appreciate the merits at the threshold of these writ petitions, let there be a skeleton projection of the facts giving rise to this petition.