ANIL KANAWAL GIDWANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the petitioners has invited Court's attention to the order passed by this Court in similar matter being Special Civil Application No.19273 of 2018 on 26.12.2018 and submitted that the present petitioners are identically situated with only difference that now the petitioners are retired, else the substantive question of law of the facts are identical, so that similar order can be passed. Even in the earlier matter, cited hereinabove, the Supreme Court's decision which has rendered the persons like the petitioners eligible, is relied upon.

(2.) Shri Chirayu Mehta, learned counsel for Shri Devang Vyas, learned counsel for the respondent nos.4 and 5, also does not dispute the said fact and submitted that it cannot be disputed that they are not similarly situated and Court may pass similar order in this proceeding also. Orders accordingly.

(3.) Facts, in brief, as could be culled out from the memo of petition, deserves to be set out as under: