VANDANA Vs. JOINT COMMISSIONER

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioners submit that the petitioners in all these petitions raise a common challenge questioning the wisdom and legality of the G. R. dated 21.12.2019, issued in pursuance of the judgment of the Supreme Court in the case of Chairman And Managing Director vs Jagdish Balaram Bahira , AIR 2017 SC 3271.

(3.) It is the case of the petitioners that they fall in the categories which are not covered by the ratio of the judgment of the Supreme Court in the case of Chairman And Managing Director (supra) on various grounds.