UOI Vs. MANOJ SINGHANIA

JUDGEMENT

(1.) HEARD Ms. Geetanjali Mohan, learned counsel for the appellant, Ms. Savita Singh, learned counsel for the respondent No. 1 and Dr. Rakesh Gosain, learned counsel for respondent No. 2.

(2.) THE present intra-Court appeal is directed against the order dated 27th May, 2008 passed by the learned single Judge in Writ Petition (Civil) No. 3948/2007.

(3.) IT is contended by Ms. Geetanjali Mohan, learned counsel for the appellant that the said order has already been complied with and the respondent No. 1 has been allowed to undergo the training and he has been issued the certificate. IT is contended by her that he has been given the requisite stipend as allowable under the rules. IT is also contended by her that there is no question of grant of any consequential benefits as the respondent No. 1 is not an employee of the Railways.