ABHISHEK PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Since common question is involved in all these three writ applications, they are heard together and being disposed of by this common order.

(2.) Heard learned counsel for the petitioners and the learned counsel for the Railways.

(3.) The petitioners are aggrieved by the orders dated 10.12.2015 passed by the Central Administrative Tribunal, Circuit Bench at Ranchi, in O.A. No. 266 of 2012 ( R), O.A. No.265 of 2012 ( R) & O.A. No. 14 of 2013 (R ), whereby the applications filed by the petitioners challenging the order of their termination from service on the ground that their appointment was fraudulently made, have been dismissed by the Central Administrative Tribunal.