SANDAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner is aggrieved by the order dated 27.09.2010 passed in R.A. No. 16/2010 in O.A 783/2009 as well as by the order dated 22.03.2011 passed in O.A. 783/2009 by the Central Administrative Tribunal, Principal Bench, New Delhi.

(2.) INITIALLY the petitioner's said Original Application had been allowed by the said Tribunal by an order dated 25.08.2009 wherein it was mentioned that the petitioner's case was squarely covered by the decision of Supreme Court in the case of S.K. Thakur v. Union of India & Ors: (Civil Appeal No. 7347/1997 decided on 22.02.2001) as also by the decision of the Tribunal in O.A 1519/2008 in the case of R.S. Gupta v. Govt. Of National Capital Territory of Delhi: (decided on 24.02.2009).

(3.) PURSUANT thereto, the respondent herein filed the said review application being R.A. No. 16/2010. That application was disposed of by the impugned order dated 27.09.2010 whereby the earlier order dated 25.08.2009 was re-called and the said original application being O.A. 783/2009 was restored to its original number and was directed to be heard afresh for adjudicating the disputes involved therein.