SONU KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This application has been filed by the applicant Harmesh Choudhary with following prayers:

(2.) The facts as noted from the application are that the petitioner along with 65 other similarly placed persons had filed an Original Application being OA 2910/2015 before the Central Administrative Tribunal, Principal Bench, New Delhi ('Tribunal', for short) primarily challenging various termination orders issued on June 24, 2015. The OA was dismissed by the Tribunal vide order dated August 30, 2016. The said judgment of the Tribunal became a subject matter of challenge before this Court in a writ petition being W.P.(C) 11973/2016 decided on January 16, 2020, whereby this Court had set aside the order of the Tribunal dated August 30, 2016 and directed the reinstatement of the petitioners who had filed the writ petition, within a period of eight weeks, however by following the principle of 'no work no pay'.

(3.) It may be stated here that the applicant herein was not the petitioner in that writ petition. As he was an applicant in the Original Application, he was impleaded as performa respondent No.8.