UNION OF INDIA Vs. SH S C DUBEY

JUDGEMENT

(1.) LEARNED counsel for the petitioner, on instructions, states that the writ petition has become infructuous in view of the Full Bench decision of the Tribunal in OA No.655 of 2008 dated 12th July, 2010 titled as 'Jay Kishor Sharma & Ors. v. Union of India & Ors.'. The writ petition is, therefore, dismissed as infructuous.