SHER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THERE are 126 O.As. in this bunch of cases which have been separately filed by different applicants. Since the point involved is the same in all the cases, all the O.As. are taken up together to be disposed of by a single order.

(2.) The applicants were represented by S/Shri Dr. Ashok Nigam, P.M. Singh, R. Trivedi, R.L. Misra, R.A. Misra, A.M. Tripathi, R.S. Awasthi and S. Kumar. The respondents were represented by S/Shri A.K. Chaturvedi, N.K. Agrawal, Anil Srivastava, P.C. Khare, S. Verma, Prashant Kumar, Ajmal Khan, M.K. Singh, Smt. Maya Sinha and Km. Kiran Kapur. The arguments went for three days continuously and Counsel on both sides were duly heard.

(3.) THE above O.As. are being preferred against the order dated 31.12.99 by which the services of the applicant (in O.A. No. 124/2000) had been terminated without affording any opportunity to the applicants. THE O.As, have been filed against the impugned order passed by the Assistant Works Manager, Northern Railway, Alambagh, Lucknow who is the respondent No. 4 (in O.A. 124/2000).