- (1.) CIVIL Misc. Writ Petition No.25900 of 2001. Dr. (Mrs) Madhuri Singh v. Union of India and others
(2.) CIVIL Misc. Writ Petition No. 25901 of 2001. Dr. (Mrs) Madhuri Singh v. Union of India and others Civil Misc. Writ Petition No. 25901 of 2001, shown at Serial No. 2 above, has been filed by the petitioner, Dr. (Mrs.) Madhuri Singh, inter alia, praying for quashing the order dated 12.4.2001 (AnnexureNo. 1 to the aforemen ­tioned Civil Misc. Writ Petition No. 25901 of 2001) passed by the Central Administrative Tribunal in respect of Original Application No. 1852 of 1993 filed by the petitioner regarding termination of the services of the petitioner. Civil Misc. Writ Petition No. 25900 of 2001, shown at Serial No. 1 above , has been filed, inter alia, praying for quashing the order dated 12.4.2001 (Annexure No. 1 to the aforemen ­tioned Civil Misc. Writ Petition No. 25900 of 2001) passed by the Central Administrative Tribunal in respect of Original Application No. 253 of 1993 filed by the petitioner in regard to refusal to permit the petitioner to cross Effi ­ciency Bar. 2. As the aforesaid Original Applications filed by the petitioner have been decided by the Central Administrative Tribunal by a com ­mon order dated 12.4.2001 and the common questions of fact and law are involved in the aforementioned two Writ Petitions, the afore ­mentioned two Writ Petitions are being dis ­posed of together by this Court by a common judgment. It appears that the petitioner was ap ­pointed as Junior Medical Officer in 1973, and was posted as such in the Ordnance Factory, Kanpur. The petitioner continued in service till her services were terminated on 26.6.1980. The petitioner filed a Suit in the Court of City Munsif, Kanpur against her termination order. The said Suit was decreed, and the petitioner was reinstated by the order dated 8.9.1986 with effect from 23.3.1986.
(3.) THE petitioner was again removed from service on 18.9.1986 whereupon the petitioner filed an Original Application being Original Application No. 25 of 1987.;