VINAYA KRISHNA SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners herein are the retired civil servants. They were given pension after their retirement. They commuted 100% pension, with the result their pension became nil. However, they continued to be treated as pensioners by virtue of the order dated 15-12-95. The petitioners filed this petition under Article 32 of the Constitution of India praying several reliefs. One of the reliefs in the writ petition is as follows :

(2.) At the time when notice was issued on this petition, it was directed to be tagged with W.P. (C) No. 576/99. Subsequently, the W.P. (C) No. 576/99 came up for hearing before a Bench of this Court. However, the present writ petition was not listed along with the said writ petition. Writ Petition (C) No. 576/99 has now been decided and the operative portion of the judgment reads as under :

(3.) Learned counsel appearing for the parties are agreed that the aforesaid decision squarely covers the present case. We, therefore, decide this writ petition in terms of the judgment rendered in Writ Petition (C) No. 576/99.