VINOD KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India was filed

(2.) The petition came up first before this Court on 26th August, 2015 when notice thereof was issued. On the next date i.e. 28th August, 2015, the respondent No.1 UOI was, by way of an interim order, directed to include the name of the petitioner in the list of awardees for the Dronacharya Award 2015.

(3.) The respondent No.1 UOI appealed and vide order dated 29 th August, 2015 in LPA No.383/2015 (i) the presentation of the Dronacharya Award to the respondent No.4 as scheduled was permitted to go on but the decision of the Selection Committee conferring the said award on the respondent No.4 was ordered to be not treated as conclusive and was made subject to the outcome of this petition; and, (ii) it was further directed that in the event of this petition succeeding, the respondent No.1 UOI will take appropriate steps that may be directed in the judgment in this petition, including of conferment of the award on the petitioner.