UNION OF INDIA Vs. PRATAP NARAYAN

JUDGEMENT

(1.) The present petition under Article 226 and 227 of the Constitution of India seeks to assail the order dtd. 21/4/2015 passed by the learned Central Administrative Tribunal in O.A.1165/2011. The petitioner also assails the order dtd. 22/1/2016 passed in review application being R.A.172/2015.

(2.) Vide the impugned orders, the learned Tribunal has allowed the O.A. filed by the respondents on the basis of its order passed in O.A.937/2010 titled All India S-30 Pensioners Association vs. Union of India. We find that a challenge by the petitioners to the order passed by the learned Tribunal in O.A.937/2010 by way of W.P.(C)8080/2016 already stands rejected by this Court on 20/3/2024. In these circumstances, once the challenge to the order of the learned Tribunal based on which the impugned order was passed stands rejected, we find absolutely no reason to interfere with the impugned order in the present case.

(3.) The writ petition is, accordingly, dismissed in terms of the order dtd. 20/3/2024 passed inW.P.(C)8080/2016.