SH. VED PRAKASH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed being aggrieved by the decision dated 10.10.2018 rendered by the Central Administrative Tribunal (the 'Tribunal'), whereby TA/100/32/2013 was disposed of by the Tribunal, leaving it open to the petitioner to make a representation to the respondents regarding the consequential benefits which he claims he is entitled to.

(2.) The predecessor Bench passed an order dated 12.04.2019 with the following observations:

(3.) In the backdrop of the remand made by the Division Bench, which was based on observations made by the Supreme Court, an order dated 14.05.2019 passed by the Tribunal is brought to our notice, which we reproduce below: