ANAND KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, petitioner prays as under:

(2.) Having perused the paper book, this Court finds that the issues raised in the present writ petition is no longer res integra as this Court in W.P.(C) No.4839/2019 titled Brijesh Kumar vs. Director General, Central Industrial Security Force vide order dtd. 18/12/2019 has granted similar reliefs as sought by the petitioner in the W.P.(C) 4839/2019. The said order is reproduced hereinbelow:-

(3.) Learned counsel for the respondents submits that an SLP has been filed in the Hon'ble Supreme Court of India and as observed by this Court in the order dtd. 1/2/2019, stay has not been granted by the Apex Court in SLP(C) No.6456/2018 i.e. in the Anand Kumar case. On enquiry, the learned counsel for the respondents submit that there is no change in the circumstances as today also and there is no stay granted by the Apex Court.