UNION OF INDIA Vs. VISHNU KANT SRIVASTAVA

JUDGEMENT

(1.) CM No. 7915/2011 (for exemption) Allowed, subject to all just exceptions. Writ Petition (Civil) No. 3787/2011 With the consent of the parties, since a limited issue is involved, the writ petition is taken up for final hearing at the stage of admission itself.

(2.) THE respondent herein had filed OA No. 917/2010, which has been disposed of by the impugned order dated 6th August, 2010, inter alia, directing as under:-

(3.) A Division Bench of Delhi High Court in Writ Petition (Civil) No. 6013/2010, titled Union of India vs. Krishna Mohan Dixit, examined the two decisions of the Supreme Court mentioned above and the effect thereof. In the said case, decision of the Tribunal in the case of Krishna Mohan Dixit decided on 21st August, 2009 was reversed and the following directions were issued:-