RAKESH SRIVASTAVA,J. - (1.)Heard Mr. S.B. Pandey, learned Assistant Solicitor General of India assisted by Mr. Varun Pandey, on behalf of the petitioners.
(2.)The instant writ petition has been filed challenging the judgment and order dated 15.02.2019, passed by learned Central Administrative Tribunal, Lucknow Bench, Lucknow in Original Application No.332/00171/2018; Achche Lal Vs. Union of India and others as contained in Annexure-1 to the writ petition.
(3.)Mr. S.B. Pandey, learned Assistant Solicitor General of India has very fairly acceded that in the similar matters arising out of the same impugned judgment the court has been pleased to dismiss Writ Petition No.28036 (SB) of 2019. He has placed the copy of judgment dated 15.10.2019, passed in Writ Petition No.28036 (SB) of 2019. For convenience the same is reproduced below:
"Heard Shri S.B. Pandey, learned Assistant Solicitor General of India assisted by Shri Varun Pandey, learned counsel appearing for the petitioners as well as learned counsel appearing for the respondents. By this writ petition, a challenge has been made to the order dated 15.02.2019 passed by the Central Administrative Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as, 'the Tribunal').