ASA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) By filing the present review petition, the petitioner seeks review of the judgment and order dated 29th March, 2006.

(2.) The facts of the case as set out by the petitioner are as follows:-

(3.) The present writ petition was admitted by a Division Bench of this Court by issuing Rule on 9th December, 1986. On 29.1.1990. However, it was brought to the notice of the Division Bench that the point in question was covered by a judgment of this Court in Civil Writ Petition Nos.568 to 570 of 1986. The Division Bench accordingly ordered for summoning of the said records. In the meanwhile, on 8th August, 2002, learned senior counsel for the petitioner submitted before the Division Bench that as persons similarly situate had been given retiral benefits, the petitioner would be satisfied if the impugned order was set aside and retiral benefits were directed to be given to the petitioner. After recording the said submission of learned senior counsel for the petitioner, the Division Bench adjourned the matter at the request of learned counsel for the respondents, who submitted that some time was necessary to consider as to whether the petitioner was similarly situate to those whose writ petitions had been allowed. Thereafter, the matter was adjourned from time to time before different Division Benches of this Court and eventually came up for hearing before this Bench on 29th March, 2006.