SHARAIU MANOHAR SINAI Vs. REVISION AUTHORITY (CENTRAL GOVERNMENT), GOVERNMENT OF INDIA MINISTRY OF MINES

JUDGEMENT

(1.) HEARD Shri Malyekar, learned Counsel appearing for the Petitioner, Shri Ferreira, learned Asst. Solicitor General appearing for the Respondent no.1 and Shri Rodrigues, learned Addl. Government Advocate appearing for the Respondent no.2.

(2.) RULE. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the Respondents, waives service.

(3.) FOR the reasons stated in the Judgment dated 18.02.2011 in Writ Petition no. 51/2011, I find that the impugned order dated 31.01.2011 cannot be sustained and deserves to be quashed and set aside. All contentions of the parties on merits including the point of limitation will have to be decided by Respondent no.1 afresh in accordance with law.