STEEL AUTHORITY OF INDIA LTD Vs. GENDA SHARMA

JUDGEMENT

(1.) AS common question of law is involved in all these appeals and the civil review application, they have been heard together and with the consent of the parties, are being disposed of at this stage.

(2.) BEFORE considering the argument advanced by the learned Counsel, factual background is necessary to be stated.

(3.) THE appellant, Steel Authority of India Ltd. (in short to be referred as SAIL) has impugned the order of the learned Single Judge dated 26.11.1996 passed in CWJC Nos. 3396, 3478, 3393 and 3481 of 1996 (R) respectively by approaching this Court in LPA Nos. 3, 9, 11 and 12 of 1997 (R), by reason of which the writ Court has allowed the said writ applications by quashing the order of termination/dismissal of the respective petitioners.