ANIL KUMAR SONI Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) Since all the aforesaid writ petitions relate to identical questions of law and facts, they have been heard together and are being disposed of by this common order.

(2.) All the petitioners submitted representations for issuing appointment letters to the post of Ticket Collector, but the General Manager, Western Railway, rejected the same. Dissatisfied with the rejection orders, the petitioners filed OAs in the Central Administrative Tribunal, Jaipur Bench, Jaipur and the same were dismissed, both on merits as also on the point of limitation.

(3.) Feeling aggrieved with the orders of the Central Administrative Tribunal, all the aforesaid petitioners have craved indulgence of this Court by way of writ petitions wherein prayer has been made to quash and set-aside the orders dated 12.8.2003 passed in OA No. 467/2001 and 214/2002; order dated 28.1.2004 passed in OA No. 364/2002 and other orders dated 22.4.2004 passed in OA No. 355/2002; order dated 26.4.2004 passed in OA No. 33/2003 and order dated 7.1.2005 passed in OA No. 393/2001.