VAGHRI JADAV POPATBHAI Vs. UNION OF INDIA

JUDGEMENT

(1.) At the outset, learned advocate Mr.Parikh appearing for the respondent-Railway authorities has submitted that the issue is governed by the judgement of the Apex Court dtd. 16/12/2021 passed in Special Leave Petition (Civil) Diary No.19714 of 2021 and judgement dtd. 18/2/2022 passed in Special Leave Petition (Civil) Diary No.19714 of 2021.

(2.) Learned advocate Ms.Thula appearing for the petitioners has submitted that the impugned action of the respondents and notice dtd. 25/11/2020 issued to the petitioners are required to be quashed and set aside in view of the observations made by the Apex Court in the aforesaid cases.

(3.) Heard the learned advocates for the respective parties. This Court has perused the judgement of the Apex Court as pointed out by the learned advocate for the respondent No.3.