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Judgment
The three appeals are being taken up together as they arise from a common order passed by the Adjudicating Officer. We have been informed that
similar appeals have been filed against the order of the Whole Time Member appeal no.100 of 2019 which is coming up for hearing on 14th June,
2021.
Connect these three appeals with appeal no.100 of 2021 and list on 14th June, 2021. In the meanwhile, the respondent may file reply within three
weeks.
Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video
conferencing or through physical hearing.
The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a
certified copy of this order could be issued by the registry. In these circumstances, this order will be digitally signed by the Private Secretary on behalf
of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Parties will act on production of a digitally signed
copy sent by fax and/or email.