- (1.) Heard learned counsel for the parties. The petitioners in both the writ petitions have been removed from service pursuant to a departmental proceeding initiated under Rule 14 of Central Civil Services (Classification, Control and Appeal) Rules, 1965 for certain alleged misconduct. The impugned orders of removal in both the writ petitions are dated 31st March, 2011.
(2.) In both the writ applications, the common questions of law have been raised by the learned counsel for the petitioners and therefore the writ petitions are being taken up and decided together.
(3.) Since the writ petitions can be decided on the sole question of law raised by the writ petitioners, the relevant factual details only are being noticed hereunder.;