SANSAR CHAND Vs. UNION OF INDIA & ANR.

JUDGEMENT

(1.) This is second round of litigation.

(2.) The petitioners had earlier filed OA No. 2091/2010 which was disposed of by the Principal Bench of the Central Administrative Tribunal vide order dated 29.03.2011 with the following observations and directions:-

(3.) The Union of India had challenged this order in W.P. (C) Nos. 8510/2011 before the High Court raising various contentions including the order dated 25.08.1999 and clarification issued by the Ministry Home Affairs dated 20.10.2003 and that the posts already surrendered cannot be revived in terms of order dated 20.05.2003.