UNION OF INDIA Vs. INUGANTI VENKATA NARASIMHA MURTHY

JUDGEMENT

(1.) These batch of writ petitions, numbering 12, have been filed challenging the common order dtd. 20/9/2019 passed by the learned Central Administrative Tribunal, Jabalpur Bench, Circuit sitting at Bilaspur (for short, 'Tribunal ') in Original Application Nos. 203/00886/2018, 203/00887/2018, 203/00888/2018, 203/00889/2018, 203/00890/2018, 203/00891/2018, 203/00892/2018, 203/00893/2018, 203/00894/2018, 203/00895/2018, 203/00896/2018, 203/00897/2018.

(2.) Heard Mr. Ramakant Mishra, learned Assistant Solicitor General appearing for the petitioners alongwith Mr. B. Gopa Kumar, learned counsel who has also addressed the Court on behalf of petitioner No. 2, i.e., Central Silk Board. Also heard Mr. Amrito Das, learned counsel appearing for the respondents in these batch of writ petitions.

(3.) Challenge in the Original Applications were to identical orders of recovery passed by the petitioners in the years in 2016 and 2018 on account of wrong fixation of pay in between 2001 and 2005.