UOI Vs. KARNIL CHAND

JUDGEMENT

(1.) Rule DB. With the consent of the parties, the writ petition is taken up for final hearing.

(2.) The writ petition was filed raising one basic question that arose for judicial appraisal of this Hon'ble Court -as to whether a fresh direction to comply with an earlier direction can be issued if the 'direction' already stands carried out, which in the facts of the present case was carried out even before the original direction was passed- as per the averments in the writ petition.

(3.) The sole dispute which was thus required to be determined was whether the respondent was entitled to be given promotion to the Grade II of the Delhi and Andaman and Nicobar Islands Civil Service (DANICS) w.e.f. 1985 which issue already stood settled by a judgment delivered on 4th November, 2000 in OA No. 1476/1998 by the Central Administrative Tribunal. The directions of the Tribunal in the judgment of 4th November, 2000 are as follows: