UNION OF INDIA Vs. ASHOKKUMAR VINODCHANDRA SHARMA

JUDGEMENT

(1.) As common question of law and facts arise in both these petitions, they are decided and disposed of by this common order.

(2.) Heard the learned advocates appearing on behalf of the respective parties. It is not in dispute that while passing the impugned orders, the learned Tribunal has relied upon the decision of the Principal Bench of the learned Tribunal dated 15/03/2013 in O.A. No.2815/2011, which has been subsequently confirmed by the Delhi High Court vide judgment and order dated 28/10/2014 in W.P (C) No.1738/2014 and C.M. No.3639/2014 in the case of Union of India & Ors. Vs. Gaje Singh & Ors. It is not in dispute that as such the order passed by the Delhi High Court confirming the order passed by the Principal Bench of the learned Tribunal in O.A. No.2815/2011 has attained finality.

(3.) In view of the above and for the reasons stated hereinabove, present petitions deserve to be dismissed and are accordingly dismissed. Rule is discharged in both the petitions. No order as to costs.