ONKARI PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the order dtd. 14/2/2019, passed by the Central Administrative Tribunal [in short, "the Tribunal" ] in O.A. No. 1762/2015.

(2.) The aforesaid O.A. was dismissed by the Tribunal, via a cryptic order, in view of their reading of the matter; which was, that the issue which arose in the O.A., was similar to the one which arose for consideration in O.A. No. 1229/2016.

(3.) Learned counsel for the parties submit that, the facts obtaining in W.P.(C) No. 3213/2019 are different, and therefore, the matter at hand would have to be decided on merits.