UNION OF INDIA Vs. BHOJRAJ MAKKAD

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed to issue writ or any other type of writ or order or direction quashing and setting aside the impugned Judgment and order dated 28.2.2003 passed by the learned Central Administrative Tribunal (for short "CAT") in Review Application No.10 of 2003 and to quash and set aside the impugned Judgment and order dated 28.3.2002 passed by the CAT in O.A. No.180 of 1996.

(2.) Initially, this petition was placed for admission before the Division Bench of this Court (B.J.Shethna & A.H.Mehta, JJ.). Speaking for the Bench, one of us (B.J.Shethna,J.) dismissed the same by order dated 24.6.2003. It is a brief order which we would like to reproduce hereunder :

(3.) The aforesaid order passed by the Division Bench of this Court on 24.6.2003 was challenged by the petitioner by way of Special Leave Petition (Civil) No.17545 of 2003. While granting the SLP, Civil Appeal No.1183 of 2005, filed by the petitioner, was allowed by the Hon'ble Supreme Court and the Judgment and order dated 24.6.2003, passed by the Division Bench of this Court in this petition was set aside and the matter was remitted to this court to hear afresh and pass reasoned order. While disposing of the matter the Hon'ble Supreme Court also expressed hope that the High Court will take all necessary steps to dispose of the matter as expeditiously as possible. It is a brief order, therefore, we would like to reproduce the same which is as under :