UNION OF INDIA Vs. ABID ALI

JUDGEMENT

(1.) THE petitioner/Union of India through the General Manager, Northern Railways and Ors. has challenged the order dated 20th January, 2009 passed in a batch of petitions which were filed by the employees seeking quashing of memorandums of charges issued against them and all the petitions were allowed by the Tribunal on the ground that there has been inordinate delay in the holding of enquiry. By the said impugned order dated 20th January, 2009, a batch of petitions were decided including O.A No.1253/2008 titled Sh.Ram Kishan v. Union of India and Ors against which a writ petition being W. P. (C.) No. 257 of 2010 Page 1 of 2 W.P(C) No.13894/2009 was filed by the petitioners challenging the order dated 20th January, 2009. THE said writ petition was dismissed by this Court by order dated 23rd December, 2009 and the order of the Tribunal dated 20th January, 2009 was upheld. THE present writ petition is filed against the same order dated 20th January, 2009 passed in O.A No.1283/2008 titled Abid Ali v. Union of India through General Manager Northern Railways and Ors. THErefore, for the reasons stated in W.P(C) No.13894/2009 decided on 23rd December, 2009 titled Union of India and ors v. Sh.Ram Kishan, the present writ petition is also dismissed as the petition has no merit.