UNIVAC CORPORATION Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition was preferred with the following prayers :

(2.) ON 22. 04. 2008 after hearing the learned Counsel of both the sides the Court made the following order:

(3.) TODAY also neither side is in a position to point out the basis for constitution of the aforesaid Committees and the legal backing to the opinions rendered by such committees. Both the sides are respectively relying on opinions rendered by one or the other committee. Nothing has been brought on record or pointed out to establish supremacy or superiority of one or the other committee. In any view of the matter, the issue raised in the petition involves disputed questions of fact even if one goes by the opinions tendered by the two committees, on the assumption that such opinions have a valid basis in eyes of law.