Sonia Gokani,J. - (1.)These are a curiously strange and very peculiar matters, where the technicality has gained supremacy over the substantive justice due to the hyper technical approach of the Tribunal as detailed hereinafter.
(2.)These petitions are preferred under Articles 226 and 227 of the Constitution of India, where the orders of even date i.e. 27.02.2020 passed in Original Applications being OA No.372 of 2019 and OA No.371 of 2019 by the Central Administrative Tribunal, Ahmedabad ("the Tribunal" for short) are under challenge.
(3.)The Tribunal has rejected the said Original Applications summarily on the ground that the prayers made by the petitioners are contradictory and, therefore, without issuance of notice and without considering the material on record, the order of dismissal has been passed.