UNION OF INDIA Vs. S. P. SINGH

JUDGEMENT

(1.) Present writ petition has been filed challenging the order dated 28th September, 2018 passed by the Central Administrative Tribunal (hereinafter referred to as the 'CAT') in O.A.No.1882/2015. The relevant portion of the said order is reproduced hereinbelow:-

(2.) Mr.M.K.Bhardwaj, learned counsel for the respondents, who appears on advance notice, states that the writ petition filed by the Union of India challenging the judgment and order of the Tribunal dated 01st August, 2017 in O.A.No.497/2015 has been dismissed by this Court vide judgment and order dated 23rd October, 2019 in W.P.(C) No.7920/2018.

(3.) After hearing the parties at some length, this Court also finds that the issue involved in the present writ petition is no longer res integra as admittedly, an identical issue has been decided by this Court against the appellant on 04th September, 2013 in Union of India and Anr. Vs. JS Sharma and Ors. W.P.(C) No.5555/2013. The relevant portion of the said order is reproduced hereinbelow:-