B. P. Jeevan Reddy, J. - (1.) Leave granted.
(2.) Heard counsel for the Union of India and the Respondents.
(3.) A common question arises in all these appeals which are directed against the judgment of the Central Administrative Tribunal, Calcutta Bench. It would be sufficient if we refer to the facts in Union of India v. Sanjay Pant (Appeal arising from SLP (C) 10396/ 91).;