RAMESH CHANDER Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) Special leave granted. We heard counsel.

(2.) There are three appellants in this appeal. They are - (1 Shri Ramesh Chander, Ex Head Constable No. 10152 D. A. P. , (2 Shri Devinder Singh, Constable No. 10744, D. A. P. and (3 Shri Dharambir Singh, Constable No. 10724, D. A. P. , attached to Delhi Police, 9th Battalion, D. A. P. The respondents herein are- (1 the Delhi Administration, Delhi, (2 Commissioner of Police, Police Headquarters, New Delhi, (3 Additional Commissioner of Police, Police Headquarters, New Delhi and (4 Deputy Commissioner of Police, 9th Battalion, D. A. P. , Delhi.

(3.) The appellants have prayed for setting aside or annulling the order of the central Administrative tribunal, Principal bench, New Delhi (hereinafter referred to as 'the tribunal') dated 22/4/1994 rendered in OA No. 1583 of 1989 to the extent of denial of back wages on reinstatement. It is stated that the order of dismissal passed against one Shri Satya Parkash who was also involved in the same incident, was annulled by the tribunal in OA No. 1637 of 1990 by order dated 14/12/1993, and in giving effect to the said order the respondents by order (Annexure P-I) dated 17/1/1994 reinstated the said Shri Satya Parkash with back wages and other consequential benefits. The appellants, who are similarly situate, are discriminated against. They have not been treated fairly or reasonably in the matter.