UOI AND ORS. Vs. BAHGWAN SHAHAI AND ORS.

JUDGEMENT

(1.) CM No. 4948 & 4950 of 2011 (for delay) in W.P.(C) Nos. 2314 & 2315 of 2011

(2.) Notice was issued in these applications vide order dated 06.04.2011, however, till date no reply has been filed by the respondents.

(3.) It is stated in the instant applications that after the award dated 30.10.2009, the Director General of Works CPWD, requested the respective field units to obtain the legal opinion of the Government Counsel and furnish the same to them. The legal opinion received from separate Government Counsels revealed divergent views on the feasibility of challenging the award. In a similar case of Subhash Ranjeet Chauhan and Ram Chandra Malviya for counting the service of the MR period for the purpose of the pensionary benefit etc. was with CA Section (Ministry of Law) in which the learned ASG had advised filing of SLP against the order of the Madhya Pradesh High Court. Accordingly, on 24.05.2010, it was decided to wait for the return of the file and prepare the grounds of appeal in the meantime.