INDER KUMAR RAINA Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm APPL. 21561/2020 in W.P.(C) 1654/2017 and CM APPL. 21595/2020 in W.P.(C) 1853/2017 (both of the petitioners, for early hearing) Further proceedings in both these writ petitions were adjourned sine die vide order dated 25th March, 2019 awaiting the outcome of a matter entailing the same issue, pending in the Supreme Court.

(2.) These applications have been filed stating that the Supreme Court vide Union of India Vs. R. Thiyagarajan,2020 SCCOnLineSC 349 has decided the issue.

(3.) The counsel for the applicants/petitioners and the counsels for the respondents appearing on advance notice, on enquiry state that in terms of the judgment aforesaid of the Supreme Court, the petitions have to be decided and can be decided today itself.