UNION OF INDIA Vs. BHARTENDU GAUR

JUDGEMENT

(1.) These three writ petitions involve common questions of facts and law and hence, the same have been heard and are being decided together by this single judgment.

(2.) The Union of India, Ministry of Defence, has approached this Court through these writ petitions filed under Article 227 of the Constitution of India for questioning legality of order dtd. 10/1/2020 [(D.B. Civil Writ Petition No.3840/2021 (Union of India & Ors. Vs. Bhartendu Gaur)], order dtd. 20/12/2019 [(D.B. Civil Writ Petition No.3857/2021 (Union of India & Ors. Vs. LRS of Sampat Lal Chhimpa)] and order dtd. 10/1/2020 [(D.B. Civil Writ Petition No.3847/2021 (Union of India & Ors. Vs. Bharat Kumar & Ors.)], passed by the Central Administrative Tribunal, Bench Jodhpur, accepting the original applications filed by the respondents.

(3.) Brief facts relevant and essential for disposal of the writ petitions are noted hereinbelow:-