UOI Vs. JAGMOHAN SHARMA

JUDGEMENT

(1.) At the outset it may be recorded that Ashok Kumar, the respondent in W.P.(C) No.3992/2008, whose identity has been established with reference to the ID card issued by the Election Commission of India (photocopy whereof is taken on record under his signatures) as also the PAN card issued by the Government of India (photocopy whereof is taken on record under his signatures) states that notwithstanding he having won the battle against the petitioner before the Central Administrative Tribunal, his consent be recorded that he withdraws his claim and thus we proceed to declare that as regards Ashok Kumar, the petitioner stands relieved from the rigours of the impugned order dated 09.07.2007 allowing O.A. No.1829/2006.

(2.) The issue raised has thus to be considered vis--vis Jag Mohan Sharma, the respondent in W.P.(C) NO.3991/2008.

(3.) Jag Mohan Sharma sought a declaration that the action of the writ petitioner in reverting him from the post of Tech II to the post of Tech III with effect from 01.02.2006 and withdrawing the benefit of pay and salary was illegal, if for no other reason, the denial of hearing inasmuch as having promoted him in grade II, the promotion could not be withdrawn without a hearing.