UNION OF INDIA Vs. SHANKAR KUMAR SHARMA

JUDGEMENT

(1.) All the writ petitions have been filed under Article 226 of the Constitution of India challenging the order/judgment passed by the Central Administrative Tribunal, Circuit Bench, Ranchi (Patna Bench) dtd. 15/1/2009 by a common order passed in O.A. Nos. 30 of 2008 and 32 of 2008 [W.P.(S) No. 2207 of 2009]; order dtd. 5/12/2008 by a common order passed in O.A. Nos. 84 of 2006 and 136 of 2006 [W.P.(S) No. 2259 of 2009]and; order dtd. 23/5/2017 passed in MA/051/00026/2017 with O.A. No. 051/800048/2017 [W.P.(S) No. 6445 of 2017].

(2.) All the writ petitions are having common issues, as such, are being taken up together for its consideration.

(3.) The brief facts of the case (W.P.(S) No. 2207 of 2009 W.P.(S) No. 2259 of 2009) as per the pleading made in the writ petitions which requires to be enumerated, are as under: