ANISH GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petitions are in the nature of cross-petitions against the common order dtd. 29/7/2021, passed by the Central Administrative Tribunal (hereinafter referred to as 'CAT'). Writ Petition No. 2267/2022 has been preferred by one Shri Anish Gupta against the Union of India and Ors. (hereinafter referred to as the 'Petitioner'). Writ Petition No. 2590/2022 has been preferred by Union of India against the Petitioner herein. Since the facts and issues are common, both these petitions were heard together and are being disposed off by way of this common order.

(2.) We have heard Mr. Karan Bharihoke, learned counsel appearing on behalf of the Petitioner and Ms. Manisha Agrawal Nain, learned CGSC for the Union of India.

(3.) Mr. Karan Bharihoke, learned counsel appearing on behalf of the Petitioner contends that the present case is covered on all fours by the binding precedents of the Hon'ble Supreme Court and this Court in :-