S. C. Agrawal, J. - (1.) Special leave granted.
(2.) We have heard learned counsel for the appellants in the appeals and the respondent in person in appeals arising out of S.L.P.(C) Nos. 14261-62/92 and the learned counsel for the respondent in appeal arising out of S.L.P. (C) No. 14402/92.
(3.) These appeals are directed against the orders dated March 4,1992, passed by the Central Administrative Tribunal, Principal Bench, New Delhi, hereinafter referred to as the Tribunal. Since they raise common questions for consideration they have been heard together and are being disposed of by this common order.;