S.N. BANERJEE Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this Original Application filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant has prayed for the following relief(s):

(2.) BRIEF facts of the applicants case are as follows:

(3.) IN the rejoinder reply, the applicant, while controverting the stand taken by the respondents, has more or less reiterated the same averments and contentions as in the O.A. Besides, the applicant has stated that in the case of Shri J.L. Bishnoi, the then S.D.O -I, Chandigarh Circle, the Tribunal, relying on the orders passed by it in B.A. Dhayalans case (supra), as upheld by the Hon'ble High Court of Delhi in W.P. (C) No. 8155 of 2010 (supra), allowed O.A. No. 2159 of 2011 and quashed the orders dated 20.12.2007 and 29.10.2010 passed by the respondent -authorities. The Tribunal also granted all consequential benefits to the said Shri Bishnoi. Copy of the said order dated 6.9.2013 passed by the Tribunal in OA No. 2159 of 2011 has also been filed by the applicant along with his rejoinder. In the rejoinder reply, the applicant has contended that since the senior and subordinate officers of the applicant have been let off, the communication of Government Displeasure by the respondent -authorities upon conclusion of the departmental proceedings is unsustainable and liable to be quashed and the respondent -authorities be directed to grant all consequential financial and service benefits to the applicant, as prayed for in the O.A.