BINOY CHETTRI Vs. UNION OF INDIA

JUDGEMENT

(1.) The brief facts of the case is that the petitioner on the earlier occasion had approached this Court against the findings of a Court of Inquiry by which he has been imposed with two penalties namely, recovery from his pay as the pecuniary loss allegedly caused to the respondents and penalty of censure for the same offence.

(2.) This Court by the order dtd. 14/3/2011 while discussing the entire matter, set aside the order impugned therein and directed that the petitioner was entitled to be considered for promotion from the date at par with his colleagues. The said order dtd. 14/3/2011 was taken on appeal by way of WA (SH) No. 29 of 2011, and by the order dtd. 29/8/2011 the same was dismissed as being devoid of merits.

(3.) Thereafter, the respondents against the said order, preferred an SLP before the Hon'ble Supreme Court which by the order dtd. 11/1/2013, dismissed the SLP, however with liberty granted to the respondents to file a review petition before the High Court, which was accordingly done so by a Review Petition being No. 8 of 2014.